Section 8(3) in Bihar Private Irrigation Works Act, 1922
(3)The Collector shall cause to be served in the prescribed manner on every person to whom any sum has been apportioned, a copy of the award together with a notice specifying the amounts payable to the applicant in respect of the costs determined under sub-clause (i) of clause (b) of sub-section (2) of Section 7 and the amount payable to the Collector in respect of the costs determined under sub-clause (ii) of the said clause (b).
