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State of Bihar - Section

Section 9 in The Bihar Irrigation, Flood Management and Drainage Rules, 2003

9. Mate and Seasonal workers shall remain as usual for smooth regulation of canal only during the current crop season and salaries shall be paid by the department for the time being but it will be reimbursed to the department/Government by Water Users' Association after collection of water rent. This amount will be in addition to the aforesaid agreed share amount of .....................% payable to the Government. An affidavit/undertaking to this effect shall be obtained by the Executive Engineer from Water Users' Association before the actual transfer.