Section 9 in Bihar Private Irrigation Works Act, 1922
9. Account of expenses incurred under Section 8.
(1)When any work of repair, [extension or alteration is carried out under [clause (b) of sub-section (1) of Section 5, under Section 5A or under Section 6] [Substituted by act 10 of 1939.], an account shall be kept of the actual expenses incurred and shall be submitted to the Collector as soon as possible after the work has been completed.(2)The Collector may revise any account so submitted to him if after making an inquiry he considers it necessary to do so.
