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State of Bihar - Section

Section 38 in The Sakri Canals Irrigation Rules, 1952

38.

Where water is supplied during the Rabi season -
(1)The area irrigated in any village shall be measured in the presence of the Lambardar by an Amin, appointed for the purpose. The field book (khasra) shall be signed by the Amin and by the Lambardar and also by at least two respectable cultivators who may be present at the measurement;
(2)when the measurement is completed, the khasra shall be forwarded to the Sub-divisional Canal Officer for check. The abstract demand statement (khatiani) shall be prepared by the Sub-divisional Canal Officer;
(3)copies of abstracts of the demand statement (Parchas) affecting each occupier, signed and sealed by the Canal Ziladar shall as soon as they are prepared be forward by name to the Lambardar tor distribution to the persons charged, and the Lambardar shall grant a receipt for the Parchas handed to him in such form as the Divisional Canal Officer may direct;
(4)if the Lambardar is absent or declines to grant a receipt for the Parchas, the Sub-divisional Canal Officer shall cause to be served by registered post or otherwise on each person a Parcha showing the amount due from him.