Section 4 in The Bihar Irrigation, Flood Management and Drainage Rules, 2003
4. ............................ % amount of the aforesaid water-rent shall be deposited to the Government and the remaining ............................... % shall be used for discharging the responsibilities/duties bestowed upon committee by the Government (as mentioned in the Rules) and proper account of this shall be always maintained which can be verified and audited by the Government. If the committee fails to deposit the required instalment amount by the specified date, the supply of irrigation water shall be stopped to the Association in the coming crop season.
