Section 11(iii) in Bihar Lift Irrigation Rules, 1978
(iii)Such remuneration shall not be paid to the Lambardar unless he has satisfactorily performed the duties specified in Rule 10 and the Divisional Lift Irrigation Officer, or the Lift Irrigation Deputy Collector or Revenue Officer may, for reasons to be recorded in writing, with payment of any portion of the proportion of the remuneration due to Lambardar if he has not satisfactorily performed the duties for which such proportion is deemed to be payable under this Rule.
