Section 58 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
58. Register II.
- Instructions for writing up this register are given, below:-(i)A separate page must be allowed for each tenancy. The area and annual demand as it changes from year to year must be filled in from register IA or IB in the space provided at the top. It will not be necessary to open a new register every year, as one page will probably last for three to five years. When it becomes necessary to rewrite the register, this should be done before the beginning of the year for which it is required for collection purposes. References to orders sanctioning abatements of demand, settlements of unoccupied lands, etc., should be entered in the space provided at the top of the page, while the authority for remission should be noted in column 3. The order of sanction should be produced before inspecting officers in support of such entries in accordance with the instructions laid down by the Collector.(ii)The year to which the entries of the tenant's account relate must be written bodily across the page and the entries of that year should be written below it.(iii)All demands must be written in red ink including demands in arrears for previous years, the current annual demand, any advance payment in previous years and any addition to the demand made during the course of the year.(vi)All payments or remissions must be entered in black ink.(v)Payments in respect of arrears must be entered in the columns of the years to which they relate.(vi)The total of these credit entries is to be struck only at the end of the year.(vii)If there is any balance the amount should be entered in black ink in all the columns below the total of payment.Note. - The Rules in this Chapter must be complied with exactly, unless, by a written order, which should be kept for the convenience of inspecting officers, in a separate file by the tahsildar or by the headquarters office, as the case may be, the Collector has sanctioned a departure from any particular Rule.
