Section 13(i) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(i)When the State Government has reasons to believe that any of the circumstances mentioned in Section 12 does exist, it shall direct the Collector to get an early enquiry made into the conditions obtaining in the area assessed to betterment contribution and the extent of the failure of crops therein or of the fall in the price of agricultural produce.
