Section 16A(3) in The Bengal Tanks Improvement Act, 1939
(3)Any person concerned may, within thirty days of the date of the publishing of the notice referred to in sub-section (1) apply in the prescribed form and manner and on payment of the prescribed fee to the Collector for -(a)including any land within the maximum irrigation area,(b)excluding any land from the maximum irrigation area, and(c)exempting any land or part of any land from liability to pay the fees referred to in sub-section (2) on the ground that such land cannot practicably be irrigated from the tank to which the maximum irrigation area relates, or cannot be benefited by such irrigation or that such land is not agricultural land,and the Collector after giving the applicant a reasonable opportunity of being heard may pass an order as to such inclusion, exclusion or exemption as he thinks fit.
