Section 5(3) in Bihar Private Irrigation Works Act, 1922
(3)[ (a) If any person required by the Collector under clause (a) of subsection (1) to carry out any work of repair, extension or alteration fails to do so in the manner and within the time specified in the order or within such further time (if any) as may be allowed by the Collector in writing, the Collector may impose on him such pecuniary penalty as he thinks proper in all the circumstances of the case.(b)[ Such penalty shall be recoverable as a public demand] payable to the Collector.]
