Section 30 in Bihar Private Irrigation Works Act, 1922
30. Enquiry into and disposal of application.
(1)On the date specified in the notice, or on any subsequent date to which the inquiry may be adjourned, the Collector shall, after considering the objections raised (if any) and making any further inquiry he may deem necessary, make an order in writing, either disallowing the application or sanctioning it in whole or in part and on such terms and conditions(if any) as to him may seem fit.(2)The Collector may, before making an order under sub-section (1) cause an inquiry to be made by an officer not below the rank of Sub-Deputy Collector, and such officer shall submit to the Collector a report, which shall form part of the record of the Collector's proceedings.
