Section 3 in Bihar Public Irrigation and Drainage Works Rules, 1948
3.
(a)An application by any person under sub-section (1) of Section 3 shall be made in Form A.(b)Whenever the State Government decides under sub-section (1) of Section 3 of the Act that it is necessary to construct, improve, repair or maintain any work, a description of the proposed work shall be published in the Bihar Gazette in Form B, along with a notice specifying the period during which any person whose interests are likely to be affected by the proposed work may present in writing any objection to the proposed work, and a date on which any objection to the proposed work shall be heard. Copies of description of the proposed work and the notice also be published by affixing copies thereof in Hindi -(i)in the Court-house of every Collector, Sub-divisional Officer and Munsif within whose jurisdiction, and at every police-station within the limits of which, any land affected by the proposed work is situated;(ii)at a conspicuous place in such haats, bazars, towns, villages, post office, or landlords' kucheries, if there be any, and such other public places as the Collector may direct and also by announcing by beat of drum at such public places that the copies have been so affixed:Provided that in case of a proposed work to be executed under Section 2A of the Act, only a description of such work without any notice, shall be published in the Bihar Gazette in Form B (I).
