Section 8 in Bihar Private Irrigation Works Act, 1922
8. [ Power of Collector to apportion cost. [Substituted by Act 10 of 1939.]
(1)When the costs mentioned in clause (b) of sub-section (2) of Section 7 have been determined, the Collector shall apportion the same in the manner laid down in Section 10:] [Substituted by Act 12 of 1966.]Provided that the amount apportioned in respect of the cost determined under sub-clause (ii) of the said clause (b) shall not exceed five per centum of the cost determined under sub-clause (i) of the said clause (b).(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.(3)The Collector shall cause to be served in the prescribed manner on every person to whom any sum has been apportioned, a copy of the award together with a notice specifying the amounts payable to the applicant in respect of the costs determined under sub-clause (i) of clause (b) of sub-section (2) of Section 7 and the amount payable to the Collector in respect of the costs determined under sub-clause (ii) of the said clause (b).(4)[ Any sum apportioned as aforesaid in respect of the costs mentioned in sub-clause (ii) of clause (b) of sub-section (2) of Section 7 shall be paid to the Collector by the person or persons liable to pay the same and shall be recoverable as a public demand] [ For recovery of public demands, see the B. & O. Public Demands Recovery Act, 1914 (B. &0. Act 4 of 1914).] payable to the Collector.
