Section 12 in Bihar Special Survey and Settlement Rules, 2012
12. Publication of Draft Khanapuri Record of Rights.
(1)The draft Khanapuri record of rights including map prepared under rule 11(1) and attested by the Assistant Settlement Officer concerned under rule 11(2), shall be published for a continuous period of 30 days in the following manner :-(i)by displaying it in the Special Survey/Settlement camp concerned;(ii)by displaying it at a conspicuous public place in the revenue village concerned;(iii)by displaying it on the notice board of the office of the Gram Panchayat of the revenue village concerned;(iv)by displaying it on the notice board of the Anchal Office concerned.(2)The draft Khanapuri record of rights including the map published under rule 12(1) shall remain available in the Special Survey/Settlement camp office for the perusal of the public free of cost.(3)The non final copy of the map shall be made available to the desirous raiyats/persons having interest in the land on payment of such fee as fixed by the Director, Land Records and Survey, Bihar.
