Section 13(1) in The Bihar Public Irrigation and Drainage Works Act, 1947
(1)All expenses in connection with a sanctioned work shall be borne in the first instance by the [Provincial] [Substituted by A.L.O. as State.] Government and shall be recoverable in whole or to such extent as may be determined by the [Provincial] [Substituted by A.L.O. as State.] Government from the persons having an interest in the lands and benefited by the said works.
