Section 7(1) in Bihar Private Irrigation Works Act, 1922
(1)When any work of [repair, extension or alteration] [Substituted by Act 10 of 1939.] has been carried out by any person in pursuance of an order made [under clause (a) of sub-section (1) of Section 5 or under Section 5A] [Substituted by Act 10 of 1939.], he may apply to the Collector for the recovery of the cost of the said work.
