Section 5(ii) in The Assam Embankment and Drainage Act, 1953
(ii)Fees on application. - At the time of making such application an applicant unless he is applying on behalf of a body of persons or the general public shall deposit the sum of Rupees 50 towards the expenses of survey, etc., necessary to investigate the soundness of the proposals : Provided that if during the enquiry it appears that the proposal is likely to benefit an individual only and the aforesaid sum of Rs. 50 had not already been paid, the Deputy Commissioner or the Embankment Officer may call upon such individual to deposit the said sum within a specified time and on his failure to do so, no action shall be taken on his application.
