Section 22(2) in Bihar Agricultural and Rural Area Development Agency Act, 1978
(2)If any person or agency fails to maintain or repair the work within the time fixed the agency shall get the work maintained or repaired by its own agency or by the panchayat samiti or through any other agency and costs thereof shall be recovered from the persons or agency liable to maintain or repair as public dues under the Public Demands Recovery Act, 1914.
