Section 23 in The Bihar Public Irrigation and Drainage Works Act, 1947
23. Recovery of cost of sanctioned work and interest on such cost.
(1)The [Provincial] [Substituted by A.L.O. as State.] Government may, at any time, order that the amount representing the expenses incurred in connection with a sanctioned work together with the interest on such amount at the rate of four per centum per annum or such other rate not exceeding five per centum per annum as may be prescribed by the [Provincial] [Substituted by A.L.O. as State.] Government, calculated in the manner specified in sub-section (2) from the date of the completion of the work shall, save where the provisions of Section 25 are applied, be recovered from the persons having an interest in the lands and benefited by the said work to the extent entered against the name of such persons in a register finally published under Chapter VIII, in such number of instalments, not exceeding ten, as the Collector thinks fit:Provided that the [Provincial] [Substituted by A.L.O. as State.] Government may in any case increase the number of instalments to such limit as it may consider proper:Provided further that in cases referred to in the proviso to sub-section (2) of Section 13 the expenses shall be recovered on the basis of the entries in a register prepared under Chapter VII and for this purpose the amount entered in the register as estimated to be payable by any person shall, subject to such re-adjustments as the [Provincial] [Substituted by A.L.O. as State.] Government may by general or special order direct, be deemed to be an amount recoverable from such person under this Chapter as expenses incurred in connection with a sanctioned work.(2)The interest due from any person on each date of payment shall be calculated on the whole amount entered against such person in a register, or, where any portion of such amount has already been paid, on the whole of such amount less the portion so paid.
