Section 25B in The Bihar Public Irrigation and Drainage Works Act, 1947
25B. [ Levy of the water charge in lieu of recovery of costs or levy of cess. [Inserted by Act 13 of 1966, and Substituted by Act, 16 of 1982.]
- Instead of recovering the cost of a sanctioned work together with the interest thereon as provided in Section 23 or recovering the cost already incurred in maintaining a sanctioned work and the amount calculated to be sufficient to cover the future cost of maintenance as provided in Section 24 or levying a cess provided in Section 23, the State Government may realise water rates for the supply of water made from a public irrigation work to land lying within assured irrigable command area from the occupiers thereof and the provisions of Sections 75 to 79 of the Bengal Irrigation Act, 1876 (Bengal Act III of 1876) shall apply mutatis mutandis.]
