The apportionment and recovery of the expenses incurred on construction of field channels shall be made by the Executive Engineer in the manner prescribed below in exercise of the powers conferred under Section 75 (c) and sub-sections (3) and (4) of Section 75-D(a)When the work is undertaken under sub-section (2) of Section 75-D, the amount so reported, shall be recovered and apportioned from and amongst the beneficiaries respectively with due regards to the area benefited by such works.(b)When the work is undertaken under sub-sections (2) and (4) of Section 75-D the amount reported under sub-section (2) of Section 75-D and the amount incurred under sub-section (4) of Section 75-D shall be combined together and the total amount shall be recovered and apportioned from and amongst such permanent holders and occupiers with due regard to the area benefited by field channels so constructed.(c)When the work is undertaken under the provision of Section 75-B, the amount so incurred shall be recovered from the beneficiaries named in the order with due regard to the area benefited by such field channels.
