Section 340 in Bihar Board's Miscellaneous Rules, 1958
340. Register.
- A register of recipients of permanent malikana will be kept by each Collector in Form No. 66 of the Register and Return Manual. All malikana grants relating to the same estate (where there are more than one) should follow one another in the register,that is, the register should be written up estate by estate, and the same course should be followed whenever the register has to be rewritten at any future time. The register provides also for the recording of mutations, whether due to sale, gift or inheritance. On a mutation occurring the necessary particulars will be filled in the mutation columns against the original item affected and whether the whole or only a portion of such item is transferred, the original entry will be scored through (i.e., Columns 1 to 4) by a line in red ink, and entries of the transferred amount and of the balance, if any, of the original amount will be made at the end of the register in continuation of the last serial number in the register. By thus recording changes a continuous and clear record of all items payable in a district will be maintained in the register. When malikana is payable to joint sharers, all their names will be entered in the register under a single number, and mutations of any of the names will not be accompanied by the entry of the new sharer's name under a separate number at the end of the register. The addition of such new and separate numbers is to be made only when the transfer is of a share to be held separately in future. The register will in the first instance be prepared under the personal supervision of a Deputy Collector, who will initial every item in token of his having satisfied himself that the malikana is payable. Every subsequent entry of a mutation and of a new serial number in continuation of the register will similarly be initialled by a Deputy Collector.
