Section 14 in The Bihar Irrigation Field Channels Act, 1965
14. The cost of acquisition of land and construction and maintenance of field channels.
- [(1) The cost of acquisition of land and construction and maintenance of field channels -(a)if incurred by the Executive Engineer -(i)in respect of an area which is within the local limits of any Gram Panchayat, shall be payable by the Panchayat Samiti concerned to the Executive Engineer by the Executive Committee of the Gram Panchayat concerned to the Panchayat Samiti and by the beneficiaries to the Gram Panchayat; and(ii)in respect of an area which is not within the local limits of any Gram Panchayat, shall be payable directly by the beneficiaries to the Executive Engineer.](2)Every sum payable under this Act to the Collector by the Panchayat Samiti or by the beneficiary or to the Panchayat Samiti by the Executive Committee of a Gram Panchayat or to the Executive Committee of a Gram Panchayat by the beneficiaries shall be recoverable as a public demand under the Bihar and Orissa Public Demands Recovery Act, 1914 (B & O. Act IV of 1914), and every sum payable under this Act to the Collector by the Panchayat Samiti may also be adjusted against grants and aids receivable, from time to time, by the Panchayat Samiti from the State Government.
