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] [Section 61(7)] [Section 61] [Entire Act] State of Bihar - Subsection Section 61(7)(f) in The Bihar irrigation Act, 1997 (f)have power to impose a penalty in the manner prescribed for unauthorised use of water, or use of water out of turn or for growing crops contrary to the provisions of the Scheme;