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State of Bihar - Section
Section 14 in Bihar Special Survey and Settlement Act, 2011
14. Maintenance of records in digital form.
- Copy of created records may be maintained in digital form in the prescribed manner.[15 to 19. [Deleted by Bihar Act No. 23 of 2017, dated 4.9.2017.]***] [Substituted by Bihar Act No. 23 of 2017, dated 4.9.2017.]| Chapter-III Licensed Surveyor15. Granting of license and enrolment.- (1) The Director of Land Records & Survey, Bihar shall invite applications from persons desirous of being enrolled as licensed surveyors as per Rules laid down in this behalf.(2) The applicant desirous for the grant of license should possess technical qualifications and experience prescribed in the Rules laid down in this behalf.(3) The Director of Land Records & Survey, Bihar shall enroll the qualifying candidates and send the list to the District Collectors[Settlement Officer] [Inserted by Bihar Act No. 7 of 2012, dated 24.5.2012.]for use as and when and where required in accordance with executive instructions to be issued in this regard.16. Duties of the licensed surveyors.-(i) to prepare sketch map/ map to scale as applied for by the raiyats;(ii) to prepare map to scale as required by a Government authority or Public Body;(iii) to prepare map to scale as required by the requisitioning body in the land acquisition proceedings;(iv) to update maps prepared in course of cadastral and revisional surveys;(v) to verify digital maps prepared through modern technology and carry out ground truthing exercises;(vi) to prepare record of rights in the post-mapping stage, during field survey and settlement operations as well as facilitate updating of land records maintained in the revenue offices;(vii) to facilitate inter-connectivity among revenue offices;(viii) to prepare maps and record of rights during Consolidation Proceedings;(ix) any other incidental liability conferred by the Director of Land Record and Survey, Bihar/Collector of any District[/Settlement Officer of any District] [Inserted by Bihar Act No. 7 of 2012, dated 24.5.2012.].17. Distribution of work among licensed surveyors.- The Collector[or the Settlement Officer] [Inserted by Bihar Act No. 7 of 2012, dated 24.5.2012.]or any other revenue officer in a District shall distribute work among licensed surveyors, whose rolls are available in the revenue office concerned.18. Fees & Remuneration.- (1) The authority nominated by the State Government shall be competent to decide the fee/remuneration for different works/services to be rendered by the Licensed Surveyors.(2) In case the work as provided in Section 5 pertains to rendering services to a private individual, the individual shall, along with an application form, deposit such amount as is prescribed, in the revenue office concerned. The revenue officer shall deduct a part of the fees as incidental costs for supplying copies of the existing record of rights to the licensed surveyor in the prescribed manner. The rest of the amount shall be payable to the licensed surveyor to whom the work is allotted, as fees, on satisfactory completion of the work.(3) The sketch map/ map to scale, as prepared by the licensed surveyor, shall be verifiedby the officer/staff of the Anchal concerned and findings shall be recorded in writing. In case thework is found unsatisfactory, the matter shall be remitted back to the licensed surveyor concernedfor carrying out the exercise afresh.(4) In case, a work has been assigned to the licensed surveyor by a Government department, Requisitioning Body relating to land acquisition or any public body, institution or authority, the licensed surveyor shall be paid remuneration in the prescribed manner.(5) In case, the licensed surveyor is assigned work pertaining to the preparation of maps/ record of rights during survey, settlement and consolidation operations or updating of records of rights and the like, he shall be paid remuneration in the prescribed manner.19. Cancellation of license.- In case of dereliction of duties, unsatisfactory activities or any other proven misconduct, the Director Land Records and Survey may either suo motu or on the recommendation of the Collector[Settlement Officer] [Inserted by Bihar Act No. 7 of 2012, dated 24.5.2012.]of the District to this effect may cancel the license of the licensed surveyor. |