Section 3(b) in Bihar Private Irrigation Works Act, 1922
(b)that it is desirable for the purpose of settling or averting disputes or preventing waste of water or injury to land by the wrongful or undue diversion of a stream or channel that any sluice weir, outlet, escape, head work, dam or other work should be constructed in any irrigation work, in order to regulate the supply or distribution of water for [agricultural purpose] [Substituted by Act 4 of 1960],
