Section 18 in The Bihar Public Irrigation and Drainage Works Act, 1947
18. Order for preliminary survey and preparation of preliminary register.
(1)At any time after the publication of a notification under sub-section (1) of Section 5 [or Section 5A] [Inserted by Act 3 of 1951.] directing that a proposed work shall be executed and before the publication of a notification under sub-section (1) of Section 19, the [Provincial] [Substituted by A.L.O. as State.] Government may, in any case in which it considers necessary, by notification, direct that a survey shall be made and register prepared by the Revenue Officer in the prescribed manner in respect of such lands as are likely to be benefited by any sanctioned work.(2)The register shall contain the prescribed particulars together with an estimate as to the rates at which the expenses likely to be incurred in connection with the said work or such portion thereof as may be determined by the [Provincial] [Substituted by A.L.O. as State.] Government to be recoverable under sub-section (1) of Section 13, may be recovered from the persons having an interest in the lands mentioned in such register and likely to be benefited by such work together with a statement showing approximately the amount payable by each person.(3)The Revenue Officer shall publish in the prescribed manner and for the prescribed period, the draft of the register prepared under sub-section (1) and shall receive during the period of publication any objection which may be made to any entry therein or to any omission therefrom and shall consider all such objections, if any.(4)When such objections have been considered, the Revenue Officer shall forward the said draft together with his own opinion to the Collector, and the Collector shall, after considering the opinion of the Revenue Officer, forward them with his own recommendations to the prescribed authority for orders and the prescribed authority shall, after passing such orders as he may think fit, publish the register in the prescribed manner.(5)The prescribed authority may, for sufficient reasons to be recorded in writing, make any alteration in the entries in such register, including any entry of the amount estimated to be payable by any person, after giving such notice to the person or persons likely to be affected by the alteration as may be prescribed manner.(6)Where a register has been prepared under this Chapter, it shall have effect until such time as a register has been prepared and finally published under Chapter VIII and shall be used for the purpose referred to in the second proviso to subsection (1) of Section 23 and for such other purposes as the [Provincial] [Substituted by A.L.O. as State.] Government may, by general or special order, direct.
