Section 6 in The Bihar Public Irrigation and Drainage Works Act, 1947
6. Particulars to be contained in and documents accompanying detailed plan and estimate.
- The detailed plan and estimate prepared under sub-section (3) of Section 5 [or Section 5A] [Inserted by Act 10 of 1965.] shall be accompanied by such documents as may be prescribed and shall contain the following particulars, namely: -(a)the area likely to be benefited by the work;(b)the estimated cost of the work, including -(i)the estimated cost of the construction of the work,(ii)the estimated cost of the acquisition of land and payment of compensation, and(iii)the estimated cost of preparing a register, if any, under Chapter VII and a register under Chapter VIII; and(c)such other particulars as may be prescribed.
