Section 14(2) in Bihar Agricultural and Rural Area Development Agency Act, 1978
(2)The special scheme shall contain-(a)the objects of the schemes;(b)the boundaries and approximate area of the land to be included in the schemes;(c)the persons including the Government who will be affected by the scheme;(d)the kind of work to be carried out under the scheme and the cost thereof;(e)the agency or agencies through which the work shall be carried out;(f)the total amount to be recovered from owners;(g)the general rate at which the amount is to be recovered from owners;(h)the period within which the amount is to be recovered;(i)the works which shall be maintained and repaired individually or jointly and the name of every such person liable to maintain and repair the works;(j)and such other particulars as may be prescribed.
