Section 36A in Bihar Private Irrigation Works Act, 1922
36A. Power of Collector to takeover and maintain irrigation work.
(1)When the maintenance of an irrigation work has not been vested in a village agency under the provisions of Section 21, or of sub-section (5) of Section 35A, or where the Collector is satisfied that the village agency in whom the maintenance of any irrigation work has been vested under the said provisions is not likely to maintain it in an efficient state, he may issue an order in writing that the work shall be taken over and maintained by the State Government:Provided that -(a)if the annual cost of maintenance, as estimated, exceeds two thousand and five hundred rupees, but does not exceed ten thousand rupees, the previous sanction of the prescribed authority shall be obtained; and(b)if the annual cost of maintenance, as estimated, exceeds ten thousand rupees, the previous sanction of the State Government shall be obtained.(2)The order shall further specify the exact area benefited by the said work and apportion the cost of maintenance amongst the person or persons who may be found to be liable to pay the same having regard to the consideration mentioned in clauses (a) to (c) of Section 10.(3)The Collector may authorise any person or agency to take over and maintain the irrigation work on behalf of the State Government.
