Section 13(2) in The Bihar Public Irrigation and Drainage Works Act, 1947
(2)(a)The expenses mentioned in sub-section (1) shall be recoverable in accordance with the provisions of Chapters VIII and IX:Provided that if benefits begin to accrue to any lands from any portion of a sanctioned work before the whole of such work is completed, the persons having an interest in such lands and having benefited by such work shall be liable to pay, from the date on which such benefits begin to accrue, the expenses incurred in connection with the said portion and recoverable under sub-section (1).(b)If any doubt arises as to the amount of the expenses incurred in connection with any portion of a sanctioned work or the date on which benefits began to accrue to any lands from any portion of such work, the decision of the [Provincial] [Substituted by A.L.O. as State.] Government in the matter shall be final.
