Section 32B in Bihar Private Irrigation Works Act, 1922
32B. [ Construction of certain kinds of new irrigation work. [Substituted by Act 12 of 1966.]
(1)If the Collector considers that it is expedient to construct any new irrigation work, he may, subject to the provisions of sub-section (2) -(i)cause inquiry to be made as to the most suitable alignment for the said irrigation work;(ii)mark out the land which, in his opinion, it will be necessary to acquire for the construction thereof or which may be liable to submersion as a result of such construction; and(iv)forthwith publish a notice in the prescribed manner in every village through which the irrigation work is proposed to be taken, stating that so much of the land as belongs to such village has been so marked out:Provided that, if the Collector is of opinion that such work is likely to cost more than two thousand and five hundred rupees (inclusive of the cost of acquisition of any land which, in his opinion, will be needed for such construction or which may be liable to submersion as a result of such construction), he shall, before taking action under clauses (ii) and (iii), get a plan and estimate of such acquisition and construction prepared by an Irrigation Engineer.(2)No action under clause (ii) or (iii) of sub-section (1) shall be take-(a)if the estimated cost is likely to exceed five hundred rupees but is not likely to exceed twenty thousand rupees and the person exercising the powers under sub-section (1) is an officer authorised under Section 45, until the previous sanction of the Sub-divisional Officer has been obtained;(b)if the estimated cost is likely to exceed twenty thousand rupees but is not likely to exceed seventy five thousand rupees and the person exercising the powers under sub-section (1) is an officer authorised under Section 45, until the previous sanction of the Collector has been obtained;(c)if the estimated cost is likely to exceed seventy five thousand rupees but is not likely to exceed one lac rupees, until the previous sanction of the Commissioner has been obtained; and(d)if the estimated cost is likely to exceed one lac rupees, until the previous sanction of the State Government has been obtained.]
