Section 5B in Bihar Private Irrigation Works Act, 1922
5B. Application for compensation and procedure on receipt of such application.
(1)Any person who has sustained any loss by anything done by the Collector or by any person acting under the orders of the Collector under subsection (1) of Section 5A may make an application to the prescribed authority for compensation for such loss and/or an order directing the restoration of the land or the irrigation work to its former condition.(2)No such application shall be entertained unless it is made before the expiry of one year from the date on which the notice under sub-section (2) of Section 5A is given.(3)If the prescribed authority entertains any application made under subsection (1), it shall make such inquiry as it thinks fit and if it is satisfied that anything done by the Collector under sub-section (1) of Section 5A was not, in all the circumstances of the case, desirable and that the application has, as a result of such act, sustained any loss, it shall assess in the prescribed manner the compensation which, in its opinion the applicant is entitled to receive and shall further pass an order directing the Collector to cause such land or irrigation work so far as any alteration thereof shall appear not to have been desirable in all the circumstances of the case, to be restored at the expenses of the State Government as early as possible to the State in which such land or irrigation work was when the Collector commenced to act under the provisions of Section 5A.(4)The amount assessed by the prescribed authority as compensation under sub-section (3) shall be payable by the State Government.
