Section 40 in Bihar Public Irrigation and Drainage Works Rules, 1948
40.
The prescribed authority for the purpose of sub-section (1) of Section 26 shall be the Collector of the district concerned and sums due from any person under the Act shall be paid directly to the treasury. The payment of sums due, or, if the Collector or the State Government has fixed more than one instalment the first instalment of such payment shall be made on a date within six months from the date the register of land becomes final the remaining instalment (if there be more than one) being annually on the same date. The challan shall be sent to the Collector.Form A(Vide Rule 3 (a) of the Bihar Public Irrigation and Drainage Works Rules, 1948.)Form of application to be submitted under Section 3 (1) of the Bihar Public Irrigation and Drainage Works Act, 1947 (Bihar Act X of 1947)
