Section 8(1) in Bihar Private Irrigation Works Act, 1922
(1)When the costs mentioned in clause (b) of sub-section (2) of Section 7 have been determined, the Collector shall apportion the same in the manner laid down in Section 10:] [Substituted by Act 12 of 1966.]Provided that the amount apportioned in respect of the cost determined under sub-clause (ii) of the said clause (b) shall not exceed five per centum of the cost determined under sub-clause (i) of the said clause (b).
