Section 24 in Bihar Public Irrigation and Drainage Works Rules, 1948
24.
If the correctness of any entry other than an entry made in accordance with a decision in a Khanapuri dispute is questioned, the Revenue Officer shall dispose of the objection after local enquiry or otherwise:Provided that if the correctness of the measurement be objected to, and a fresh measurement be demanded, the Revenue Officer may require the cost of the measurement to be deposited by the party objecting or demanding fresh measurement if the measurement shows the original measurement to have been inaccurate, the amount deposited or any portion of it, may, if the Revenue Officer thinks fit, be refunded to the depositor. Any such refund, ordered by the Revenue Officer, shall be made in accordance with Subsidiary Rule No. 60 of the Bihar and Orissa Account Code in Treasury Order Form 11.
