Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 69 in The Bihar irrigation Act, 1997 69. Charges recoverable in addition to penalty. - All charges for the unauthorised used or for waste of water shall be deemed to be water rate due on the crop, and may be recovered as such water rate in addition to any penalties incurred on account of such use or waste.
