Section 5(1) in The Bihar Public Irrigation and Drainage Works Act, 1947
(1)The [Provincial] [Substituted by A.L.O. as State.] Government may, after considering the report of the prescribed authority and the recommendations of the Collector submitted under Section 4, by notification, direct that the proposed works shall not be executed or that it shall be executed with such modification, if any, as the [Provincial] [Substituted by A.L.O. as State.] Government may specify.
