Section 15(1) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(1)For the purpose of determining the amount of additional compensation to which under-raiyat is entitled under sub-section (2) of Section 14 for any improvement made by him of the land from which he is ejected, the Collector shall obtain from the under-raiyat a statement showing, besides the matter described in clause (ii) of the said-section, the following particulars, namely(a)period of the execution of the improvement work;(b)name/names of the person or persons who executed the work;(c)amount claimed as compensation.
