Section 25 in The Bihar Public Irrigation and Drainage Works Act, 1947
25. Recovery of interest and cost of maintenance by a cess.
(1)Instead of recovering cost as provided in Sections 23 and 24 the [Provincial] [Substituted by A.L.O. as State.] Government may direct that a cess be levied, as provided in this Section, for the recovery of interest at the rate of four per centum per annum or such other rate,not exceeding five per centum per annum, as the [Provincial] [Substituted by A.L.O. as State.] Government may prescribed on the expenditure incurred in connection with any sanctioned work, and of the annual cost of maintenance.(2)The cess in respect of any work shall be charged on the lands entered in the register prepared under Chapter VIII with reference to the said work at such rate or rates as may be determined by the [Provincial] [Substituted by A.L.O. as State.] Government.(3)Such cess shall be payable annually, or at such intervals of less than one year, as the [Provincial] [Substituted by A.L.O. as State.] Government may, by general or special order, direct.Explanation. - In this Section "expenditure incurred in connection with the sanctioned work" includes the items specified in clauses (a) to (g) of sub-section (3) of Section 13 but does not include the item specified in the clause (h) thereof.
