Section 19(2) in The Bihar Public Irrigation and Drainage Works Act, 1947
(2)Every such survey shall be made and register prepared in the prescribed manner, and the register shall contain, in addition to the prescribed particulars, a statement of the recommendations of the Revenue Officer as to the rates at which the expenses incurred in connection with the work or such portion thereof, as may be determined by the [Provincial] [Substituted by A.L.O. as State.] Government under sub-section (1) of Section 13 to be recoverable, may be recovered from the persons having an interest in the lands mentioned in such register and benefited by the said work, together with a statement showing the amount payable by each such person.
