Section 35A(2) in Bihar Private Irrigation Works Act, 1922
(2)Upon the completion of the construction, alteration, extension or repair of the irrigation work, the Collector shall, after making the prescribed inquiry and giving the prescribed notice, apportion the costs incurred therein (including the cost incurred in acquiring any irrigation work or any land under Section 32A or 32B) to such person or among such persons whether landlords or tenants, in such proportions as may seem to him to be fair and equitable; and in making such apportion the Collector shall have regard to the benefit resulting or likely to result from the irrigation work and any other consideration which, in the circumstances of the case, he may consider it fair and equitable to take into account.
