Section 27 in Bihar Private Irrigation Works Act, 1922
27. Sanction necessary for construction of new irrigation channels from notified rivers.
- The State Government may by notification after previous publication in the prescribed manner, direct that no person shall, unless the previous sanction of the Collector has been obtained, construct any new irrigation channel taking off from any river or stream within the limits specified in such notification. For the purposes of this Section, the re-excavation of an irrigation channel which has fallen into disrepair and has not been used for a period of seven years shall be deemed to be equivalent to the construction of a new irrigation channel.
