Section 18 in The Bengal Agricultural And Sanitary Improvement Act, 1920
18. Procedure on receipt of report. -
(1)On receipt of the report and other documents required by section 17, the Collector shall-(i)prepare a statement showing the total cost of the work;(ii)distribute the said cost between-(a)the applicant,(b)the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.],(c)the local authorities concerned, and(d)the landlords and tenants collectively of the local area, in the manner determined under section 8 or 10; and(iii)apportion the share of such cost recoverable from the landlords or tenants, or both, or different classes thereof, according to such rates as may be determined in the prescribed manner, having regard, so far as practicable, to the degree of benefit derived, or estimated to be derived by the different areas and classes affected by the scheme.(2)The Collector shall publish in the prescribed manner the statement and the particulars referred to in sub-section (1), and a copy of the map submitted under clause (b) of section 17, after such revision as he may deem necessary, and shall send an abstract of the statement and particulars to each local authority concerned.(3)Any person interested may appeal to the Commissioner within thirty days of such publication against the order of apportionment under clause (iii) of sub-section (1), and the decision of the Commissioner thereon shall be final.
