Section 7 in Bihar Private Irrigation Works Act, 1922
7. Recovery of cost of work.
(1)When any work of [repair, extension or alteration] [Substituted by Act 10 of 1939.] has been carried out by any person in pursuance of an order made [under clause (a) of sub-section (1) of Section 5 or under Section 5A] [Substituted by Act 10 of 1939.], he may apply to the Collector for the recovery of the cost of the said work.(2)On receipt of such application, the Collector shall -(a)take such steps as he may consider necessary to satisfy himself that the cost has actually been incurred and that the work has been constructed in the manner and within the period specified in the order or within such further period (if any) as he may have allowed or decided to be reasonable; and(b)[ after considering the claim made by the applicant and any explanation furnished by him and after disallowing any charge which he consider-unreasonable and reducing any charge which he considers excessive determine- [Substituted by Act 10 of 1939.](i)the cost of the work payable to the applicant, and(ii)the cost of any inspection which may have been undertaken for the purpose specified in clause (a), together with such costs as may have been incurred in preparing any plan or estimate under the proviso to Section 3 and in issuing any notice under any of the provisions of the Chapter.](3)[* * *] [Omitted by Act 10 of 1939.]
