Section 37 in Bihar Public Irrigation and Drainage Works Rules, 1948
37.
A notification issued under sub-section (1) of Section 22 declaring the intention of the State Government to alter the amounts entered in the register after it is finally published under Rule 35 shall be published by the Collector by proclamation and beat of drum, and by posting a copy of such notification in the presence of not less than two persons in some conspicuous place in the village to which it refers. The period for which such notification shall remain published shall be not less than one month from the date on which it is so posted.If the proposed alteration is likely to affect the amount recorded as payable by any person, then simultaneously with the publication of the notification such person shall be served with a notice in Form L.
