Section 22 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
22. Assessment of cost of consolidation under Section 24.
- Procedure (or assessing the cost of consolidation proceedings under section 24(i). The cost of consolidation proceedings in a village shall be assessed by adding up the following items:-(a)The cost of the special staff entertained for preparing the record-of rights of the village.(b)The proportionate cost of stationery and other items of expenditure in connection with the consolidation work.(c)The proportionate cost for the entertainment of the Consolidation Officer and his establishment, as well as that of the Director of the Consolidation.Note. - (i) The proportionate cost on the items (b) and (c) will be calculated by dividing the total cost under these heads by the area under consolidation during the year.(ii)From the amount of total cost of the consolidation proceedings in the village, so determined, any amount which Government may decide to contribute towards the cost of consolidation should be deducted, and the net amount determined shall be apportioned between the tenants and other persons affected by the consolidation scheme.(iii)The net amount determined in accordance with sub-rule (ii) shall be divided by the total area of the raiyat holdings in the village which will give the cost rate per acre.The amount to be recovered from each raiyat shall be determined by multiplying the total acreage of his holding with the rate of cost per acre and if any portion of a holding is held by an under raiyat or by a lessee mortgagee or any other encumbrancer, half of the proportionate cost of the area so held shall be recovered from such under raiyat lessee mortgagee or encumbrancer and half from the raiyat concerned. Provided that the total recovery shall not exceed Rs. 4 per acre.
