Section 21 in Bihar Agricultural and Rural Area Development Agency Act, 1978
21. Preparation of statements.
(1)The Agency shall, on completion of development work within any specified block or chak or Board, prepare a statement for such work giving the following particulars:-(i)the name of the beneficiary;(ii)the work done;(iii)the cost thereof;(iv)the total amount to be recovered from the beneficiaries;(v)the general rate at which such amount is to be recovered from the beneficiaries;(vi)the period within which the amount is to be recovered;(vii)the names of persons or agencies, including Government who shall be responsible for maintaining and repairing the work whether individually or jointly;(viii)a map showing the work carried out in the village, and(ix)such other matters as may be prescribed.(2)When a statement is prepared under this section any rights and liabilities shown therein shall be entered in record to be prepared for the purpose and kept in such manner as may be prescribed in the office of the Agency, and the office of the Panchayat Samiti as a permanent record and shall be open to public inspection and copies whereof shall be provided on payment of prescribed fee.
