Section 3(5) in The Bengal Alluvial Lands Act, 1920
(5)[] [Sub-section (4) and (5) inserted by Bengal Act 5 of 1935.] In estimating for the purposes of sub-section (4), section 5, and section 7 the costs incurred under this section, the following costs shall be included in the cost of management namely:-(a)the rate leviable under the Government Management of Private Estates Act, 1892,(b)the cost of special staff, if any, and(c)where no special staff is employed for collection, a sum not exceeding five per centum per annum on the actual collections.
