Section 14 in Bihar Special Survey and Settlement Rules, 2012
14. Recess.
(1)Orders passed with respect to claims/objections against the draft publication of Khanapuri record of rights, shall be complied with by making necessary additions/ alterations in the draft record of rights including the map which shall be called "Tarmim."(2)A detailed comparison of village boundaries with the boundaries as shown in the last revenue village map and orders passed at different earlier stages shall be made and the process shall be called "Muqabla". Care shall be taken that the area of plots as shown in the draft record of rights matches with the area shown in the map concerned.(3)The area of each plot and total area of revenue village including boundaries of the revenue village in the Last Survey map and area of plots and total area of the revenue village and boundaries as prepared after draft publication of record of rights shall be thoroughly compared, checked and verified and the process shall be called "janch". On being satisfied after janch the Assistant Settlement Officer concerned shall pass the new area as prepared after draft publication.(4)After passing the area by the Assistant Settlement Officer concerned, a new Teriz in Form-18 i.e, abstract of the new record of rights, new plot register in Form-19 shall be prepared by Amins/Licensed Surveyors.(5)The record of rights, before its final publication, shall be arranged according to the names of raiyats alphabetically in Hindi and this process shall be known as "Tartib".(6)On the basis of the new Teriz and plot register, copies of record of rights, shall be prepared in Form-20 for its final publication in quadruplicate after proper checking and comparison and the process shall be called "Safai". A copy of the Records of Rights called "Raiyati Fard" shall be made available to the concerned raiyats. The second copy shall be sent to the concerned Anchal Adhikari for the preparation of Tenants Ledger Register. The third copy called "Maliki Fard" shall be made available to the Collector of the District concerned. The fourth copy shall remain in the custody of the Director, Land Records and Survey for preservation and for future reference.Chapter - IX Final Publication of Record of Rights
