Section 22 in Bihar Private Irrigation Works Act, 1922
22. Powers and duties of village agency vested with management.
- The said village agency shall thereupon-(1)be responsible for the proper maintenance of the said work and be entitled to do all work incidental thereto;(2)regulate the supply and distribution of water;(3)[ collect the cost of maintenance from the person or persons who may be found to be liable to pay the same in accordance with the order under Section 21;] [Substituted by Act 37 of 1950.](4)keep accounts of all receipts and expenditure in such form as may be prescribed; and(5)carry out any order that may be passed under Section 26 by the Collector.
