Section 109 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
109. Inspection.
- All Government estates must be inspected locally once a year and the accuracy of the accounts tested by the Collector, or an Assistant or Deputy Collector under his orders, or by the Sub-divisional Officer in the case of estates lying within a sub-division. The necessity has been insisted on by Government and by the Board in its Circular No. 8 of February 1881, reproduced in Appendix E (2). Notice of this inspection must be given in good time to the tenants, who should be ordered to attend with their receipts.In addition headquarter's offices must also be inspected. In Appendix F a set of questions is prescribed for the use of officers inspecting both headquarters and tahsil offices.
