Section 20 in The United Provinces Minor Irrigation Works Act, 1920
20. Appeal against rates.
(1)An appeal against the assessment or levy of any rate under this Act shall lie to such officer as is empowered by rule in this behalf.(2)In every appeal the costs shall be at the discretion of the officer deciding the appeal.(3)Cost awarded under this section against the appellant shall be recoverable as though they were an arrear of land revenue due from the appellant.
