Section 30(1) in Bihar Lift Irrigation Rules, 1978
(1)Claims for remission of water-rates under Section 40(3)(b) shall be presented to the Sub-divisional Lift Irrigation Officer in Form 12 either personally or through the Lambardar or by registered post at least twenty days before the crop is cut and shall be admitted only on proof of actual loss caused by the failure or stoppage of supply of water from any Lift Irrigation work.
