(1)The Revenue Assistant shall then arrange to distribute the declaration forms to the tenure or sub-tenure holder concerned of each village on a systematic basis either by calling them to headquarters or to convenient centres on dates fixed, in the presence of the Patwari and the Kanungo. The signatures of the Bhumidhars and Asamis shall be taken on the counterfoils in token of receipt and before delivering declaration in L.R. Form 5, the Revenue Assistant shall question each Bhumidhars as to whether he elects the payment of compensation in one lump-sum or by instalment. Before obtaining his signatures the Revenue Assistant shall note down and initial the method elected by him and score out the other method both in the declaration form and its counterfoil. The date of issue shall be noted down on each form and its counterfoil.(2)In the case of payments by instalments, the rate of interest payable shall be simple interest at 2½% per annum.(3)As soon as the distribution of forms of one village is over, the method of payment of compensation elected shall also be entered in columns 15 and 16 of the original and duplicate tenure registers of the village and the initials of the Revenue Assistant shall be obtained in column 17 against each entry.(4)Anyone who challenges the correctness of entries in the forms of declaration shall, except where it refers to a clerical omission or error, be directed by the Revenue Assistant to file a regular suit within two months of the date of issue.(5)Where there are several persons in a Khata Khatauni or where the tenure or sub-tenure holder is a minor or a disabled person within the meaning of sub-section of Section 10 of the Revenue Assistant shall obtain the signature of the head or karta or the guardian of the person suffering from the disability, as the case may be.(6)After the distribution of declaration forms is over, the original tenure register and the counterfoil books of the declarations Forms 5 and 6 shall be retained as permanent records in the record room at headquarters.
