Section 17(1) in Bihar Lift Irrigation Rules, 1978
(1)If the Sub-divisional Lift Irrigation Officer is satisfied that a person has used lift irrigation in an unauthorised manner or wasted it so as in either case to become liable to be charged at the penal rate as specified in Rule 16 such. Lift Irrigation Officer shall, as soon as possible, hold or cause to be held a local enquiry and shall obtain and record the evidence of the Lambardar and the villagers and other persons concerned. He shall, if possible, give previous notice in writing to the persons affected by the enquiry of the date on which the enquiry is likely to be held.
