Section 14 in Bihar Agricultural and Rural Area Development Agency Act, 1978
14. Special schemes for construction of irrigation channels, drainage channels and land levelling, land shaping and development and construction of any other infrastructures.
(1)The Agency may get special schemes prepared for construction of irrigation channels, drainage, land levelling, land shaping and development of construction of any basic structures prepared for blocks of land within its area.(2)The special scheme shall contain-(a)the objects of the schemes;(b)the boundaries and approximate area of the land to be included in the schemes;(c)the persons including the Government who will be affected by the scheme;(d)the kind of work to be carried out under the scheme and the cost thereof;(e)the agency or agencies through which the work shall be carried out;(f)the total amount to be recovered from owners;(g)the general rate at which the amount is to be recovered from owners;(h)the period within which the amount is to be recovered;(i)the works which shall be maintained and repaired individually or jointly and the name of every such person liable to maintain and repair the works;(j)and such other particulars as may be prescribed.(3)The draft schemes shall be placed before the Board which may approve it with or without modifications.
