Section 8(2) in Bihar Private Irrigation Works Act, 1922
(2)When such apportionment has been made, the Collector shall make an award -(i)specifying the person or persons by whom each sum so apportioned is payable; and(ii)authorising the applicant to recover as a public demand the sum so apportioned in respect of the cost mentioned in sub-clause (i) of clause (b) of sub-section (2) of Section 7 from the person or persons liable to pay the same with interest at six and a quarter per centum per annum:Provided that no interest shall be payable if such sum is paid within a period of thirty days after the service of the notice referred to in sub-section (3) upon the person or persons liable to pay such sum.
