Section 13 in Bihar Special Survey and Settlement Rules, 2012
13. Filing of claims/objections against the entries in the draft Record of Rights.
(1)Simultaneous with the publication of draft Khanapuri record of rights under rule 12(1) the Assistant Settlement Officer concerned shall issue a public notice in Form-13 inviting claims/ objections, if any, with respect to the entries of draft record of rights including the configuration of plots shown in the concerned map.(2)The public notice shall be displayed by pasting it at a prominent public place of the revenue village concerned, on the notice boards of the Gram Panchayat Office concerned and the concerned Special Survey and Settlement camp.(3)The public notice shall clearly mention that claims/objections, if any, against the entries of Draft record of rights including the map may be filed within 30 days, from the date of the publication of draft record of rights, free of cost.(4)The claims/objections against the entries in Draft Record of Rights, including the map, may be filed in the Special Survey and Settlement camp concerned, by a land owner/holder or any person having interest in the land including representatives of the concerned office of the State Government/Central Government/Public Sector/Local bodies in Form-14.(5)The claims/objections of the land owners/holders or any other person having interest in the land received at the Special Survey and Settlement camp shall be maintained in a separate register in Form-15 and a receipt as a token of acknowledgement for the same shall be issued to the person concerned in Form-16.(6)A separate case record for each such claim/objection shall be opened in order of the receipt of the claims/objections.(7)The Assistant Settlement Officer shall issue separate notices to the parties concerned in Form-17, where under a brief account of claims/objections mentioning therein the place, date and time of hearing.(8)On the date fixed, the claims/objections shall be heard and evidences shall be recorded. If necessary, the Assistant Settlement Officer shall fix a date for the inspection of the plot/plots either by himself or by any other officer/employee authorized by him in this behalf, to ascertain the physical possession over the plot/plots as well as the veracity of the evidences adduced during hearing. The parties concerned shall be informed in advance. A memo of such spot enquiry shall be prepared and annexed with the case record.(9)In case any party does not appear even after given an opportunity for appearance, of being heard and adduce evidence, if any, claims/objections may be disposed off ex-parte on the basis of available records, documentary evidence and spot verification, if necessary.(10)Claims/objections shall be disposed off in a summary manner by the Assistant Settlement Officer/Circle Officer/Consolidation Officer within a maximum period of 60 days from the date of filing of the claims/objections.Provided if claims/objections with respect to any land during Khanapuri operations had been disposed off by an officer not below the rank of Assistant Settlement Officer/Circle Officer, Consolidation Officer the claims/objections with respect to those lands shall not be disposed off by the same officer.(11)Private agency may be engaged for the preparation of draft Khanapuri record of rights and draft of notices to serve the claimants/objectors and persons having interest in the land, on remunerations/ rates as fixed by the Director, Survey and Land Records, Bihar, from time to time.Chapter - VIII Recess
