Section 32B(2) in Bihar Private Irrigation Works Act, 1922
(2)No action under clause (ii) or (iii) of sub-section (1) shall be take-(a)if the estimated cost is likely to exceed five hundred rupees but is not likely to exceed twenty thousand rupees and the person exercising the powers under sub-section (1) is an officer authorised under Section 45, until the previous sanction of the Sub-divisional Officer has been obtained;(b)if the estimated cost is likely to exceed twenty thousand rupees but is not likely to exceed seventy five thousand rupees and the person exercising the powers under sub-section (1) is an officer authorised under Section 45, until the previous sanction of the Collector has been obtained;(c)if the estimated cost is likely to exceed seventy five thousand rupees but is not likely to exceed one lac rupees, until the previous sanction of the Commissioner has been obtained; and(d)if the estimated cost is likely to exceed one lac rupees, until the previous sanction of the State Government has been obtained.]
