Section 4(3) in The Orissa Public Embankment Construction and Improvement Act, 1950
(3)All costs under this section shall be payable in equal instalments on such days as the Revenue Commissioner or the Commissioner, Northern Division, as the case may be, shall direct :Provided that no instalment shall exceed eight annas for every acre of land in respect of which the same is payable and that not more than four instalments shall be payable in any one year ;Provided further that when a new embankment is constructed and the cost incurred in the construction has already been realised therefor no cost on account of improvement of such embankment, effected within ten years after the completion of the construction, shall be realised from the persons benefited or are likely to be benefited thereby.
