Section 21(1) in Bihar Agricultural and Rural Area Development Agency Act, 1978
(1)The Agency shall, on completion of development work within any specified block or chak or Board, prepare a statement for such work giving the following particulars:-(i)the name of the beneficiary;(ii)the work done;(iii)the cost thereof;(iv)the total amount to be recovered from the beneficiaries;(v)the general rate at which such amount is to be recovered from the beneficiaries;(vi)the period within which the amount is to be recovered;(vii)the names of persons or agencies, including Government who shall be responsible for maintaining and repairing the work whether individually or jointly;(viii)a map showing the work carried out in the village, and(ix)such other matters as may be prescribed.
