Section 18(2) in The Bihar Public Irrigation and Drainage Works Act, 1947
(2)The register shall contain the prescribed particulars together with an estimate as to the rates at which the expenses likely to be incurred in connection with the said work or such portion thereof as may be determined by the [Provincial] [Substituted by A.L.O. as State.] Government to be recoverable under sub-section (1) of Section 13, may be recovered from the persons having an interest in the lands mentioned in such register and likely to be benefited by such work together with a statement showing approximately the amount payable by each person.
