Section 6 in Bihar Public Irrigation and Drainage Works Rules, 1948
6.
The detailed plan and estimate prepared under sub-section (3) of Section 5 shall -(a)be accompanied by the following documents, namely: -(1)a map showing roughly the boundaries of the area likely to be benefited by the work,(2)a land plan (scale 16 inches=1 mile) showing the land and interest therein to be acquired permanently or temporarily,(3)a statement with plan showing the land and interests therein which can be acquired by negotiation as free gift,(4)a statement showing the contributions to be made by the person who will be benefited,(5)a statement of interests likely to be adversely affected,(6)a statement of any labour or materials that may be furnished free of cost,(7)an estimate of the recurring cost (including the cost of any special establishment required for the future maintenance of the work, and(b)contain the following particulars in addition to the particulars mentioned in clauses (a) and (b) of Section 6, namely :-(1)the area of land likely to be adversely affected by the work, and(2)the estimated time required for the completion of the work.
