Section 36B in Bihar Private Irrigation Works Act, 1922
36B. Accounts of expenses incurred.
(1)The person or agency who take over an irrigation work under Section 36A shall keep accounts of the actual expense incurred in the maintenance thereof and shall submit such accounts to the Collector at such intervals as may, from time to time, be fixed by the Collector.(2)The Collector may revise any accounts so submitted to him, if after making inquiry he considers it necessary to do so.
