Section 4(2) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(2)The Executive Engineer in charge of the work shall get the copies of the notification published at the places mentioned in sub-rule (1) and shall furnish a certificate of his having done so to the Collector of the district and such certificate shall be conclusive proof of the publication thereof.Explanation. - (i) When any land is benefited by a flood protection work as well as by an irrigation work which is distinct and separate from the flood protection work, betterment contribution shall be leviable, subject to the provisions of Section 4 in respect of both the flood protection work and the irrigation work.(ii)In the case of a work which is ancillary to the main flood protection work such as a sluice on a flood protection embankment, no betterment contribution shall be leviable in respect of the irrigational facilities it may incidentally provide to any land which has been benefited by the flood protection work.
