Section 38(1) in Bihar Private Irrigation Works Act, 1922
(1)In cases where the system of rotation (Prabandi) for any irrigation work is not clearly entered in the record-of-rights or determined by a decree of a civil court which is binding on all the parties concerned, and in cases where the execution of works of repair or maintenance under the foregoing Sections necessitates some revision of the existing or recorded system, the Collector may, after such inquiry as he considers necessary, draw up a new or revised system of rotation and may modify the same from time to time, if necessary.
