Section 17 in Bihar Agricultural and Rural Area Development Agency Act, 1978
17. Sanction of draft special scheme.
(1)After considering the objection and the report and any further report which the Board may call for, the Board may approve the draft scheme with or without modifications or may reject it and direct that in lieu thereof a fresh draft scheme be prepared and submitted for its approval.(2)The State Government may, for the purpose of carrying out the objects of the schemes, make regulation requiring any person or persons or the public generally to take certain order or refrain from doing certain acts in respect of any matter supplementary and incidental to the scheme.
