51. Preparation of accounts and Engineers certificate of expenses. -
The accounts of the actual expenses incurred in executing any works or repairs, or of any portion of the actual expenses with which the Collector may determine to deal separately under this and the following sections, shall be prepared as soon as possible after the completion thereof.The Engineer shall sign a certificate stating the amount of all such expenses, and specifying the boundaries of the lands which are benefited or affected by the said works or repairs, and stating generally how and to what extent the lands so specified or any parts of them, are effected.Any such certificate may be amended at any time before the Collector has made an order charging or apportioning the amount under section 58.On receipt of such certificate or amended certificate, the Collector shall cause a statement to be prepared of the villages of which any lands are benefited or protected by such works and repairs, and of the estates to which they belong, and, except as otherwise in this Act provided, the zamindars of such estates and villages shall be liable to pay the said amount.Copies of the said account, certificates and statements shall be deposited in the office of the Collector, and may there be examined by any person interested.
