Section 26 in The Bihar Public Irrigation and Drainage Works Act, 1947
26. Payment of dues and recovery of arrears.
(1)All sums due from any person under this Act shall be paid by such person to the prescribed authority, in the prescribed manner and on the prescribed date.(2)Any sum due under this Act shall, if it is not paid on or before the prescribed date, be recoverable from the person from whom it is due or from his successors-in-interest as a public demand payable to the Collector.
