Section 18(1) in The Bengal Agricultural And Sanitary Improvement Act, 1920
(1)On receipt of the report and other documents required by section 17, the Collector shall-(i)prepare a statement showing the total cost of the work;(ii)distribute the said cost between-(a)the applicant,(b)the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.],(c)the local authorities concerned, and(d)the landlords and tenants collectively of the local area, in the manner determined under section 8 or 10; and(iii)apportion the share of such cost recoverable from the landlords or tenants, or both, or different classes thereof, according to such rates as may be determined in the prescribed manner, having regard, so far as practicable, to the degree of benefit derived, or estimated to be derived by the different areas and classes affected by the scheme.
