Section 24(1) in Bihar Private Irrigation Works Act, 1922
(1)Should any person on whom [the whole of the cost or a portion of the cost has been assessed under Section 21] [Substituted by Act 37 of 1950.] fail to pay the same within one month of demand, the village agency may proceed to realize the amount by the distraint and sale of his movable property in the manner provided and subject to the limitations imposed in the Village Chaukidari Act, 1870 and may call on the local chaukidar or chaukidars for assistance in carrying out the distraint.
