Section 13 in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
13. Betterment contribution may be paid in instalments.
(1)An owner may, if he so elects, pay the betterment contribution in fifteen equal annual instalments subject to such terms and conditions as may be prescribed.(2)(i)If within twelve months from the date of service of the notice under Section 5, the owner pays the entire amount of the betterment contribution, a rebate at the rate of twenty per centum shall be allowed on such amount.(ii)If on any day after twelve months from the date of service of the notice under Section 5 and within two years of such service, the owner pays the entire amount outstanding against him on account of betterment contribution, a rebate at the rate of fifteen per centum shall be allowed on such amount.
