Section 20 in Bihar Agricultural and Rural Area Development Agency Act, 1978
20. Directions to execute work concerning special schemes.
(1)The Managing Director or any officer authorised by the Board may by notice, require any owner to carry out at his own cost any work which under the special scheme is to be carried out by the owner at his own cost, in the manner and within the period mentioned in the notice.(2)Where an owner indicates in writing that he is unable to carry out the work within the time aforesaid or if the work is not carried out to the satisfaction of the Agency by the date fixed in that behalf or within such further time as any be allowed. The Agency shall get the work carried out and subject to such conditions as may be prescribed in this behalf, cover the expenses incurred from the owner as arrears of land revenue.(3)Notwithstanding anything contained in sub-sections (1) and (2) where the State Government is of the view that it will be in the interest of general public to have any work carried out by the Agency departmentally, it may direct the Agency to carry out the work and the cost of such work subject to such provision as may be made in the rules shall be recovered from the owner or from the owners in such proportion as the Agency may fix after taking into consideration the benefits or likely benefits to the land of each owner from that work and other relevant matter.(4)If the costs are not paid by the owner within the prescribed time such owner shall also be liable to pay such interest therein as may be prescribed.
