Section 6C in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
6C. [ Statement of principles. [Inserted by S.O. 1461 dated 26.8.1976.]
(1)The statement of principles shall be prepared under his own hand in Form XXVI by the Assistant Consolidation Officer in consultation with the Village Advisory Committee and after making enquiries from as many raiyats of the unit as he may be able to collect. The statement shall contain reasons for the principles incorporated therein and shall be accompanied by a copy of map of the unit which shall show -(i)the existing permanent features, such as Abadi sites, Canals, their distributaries alongwith the field channels, roads, groves, wells, nalas, rivers, Graveyards, Cremation ground and other areas used for public purpose;(ii)the additions and alterations proposed in the site alignment or dimensions of any of the items mentioned in the clause (i); and(iii)areas to be ear marked for any other public purposes.(2)Besides reservation of land for extension of Abadi including areas for Abadi site for members of Scheduled Castes and Scheduled Tribes and landless labourers in the village land may be reserved according to the needs of each unit for the following public purposes:-(1)Gram Panchayat Ghar.(2)Children's Playground.(3)Gochar (Pasture land).(4)Manure pits.(5)Schools.(6)Threshing floor.(7)Road, village and inter-village Rastas.(8)Hospitals.(9)Cremation and graveyards.(10)Plantation of trees.(11)Water channels for irrigation purposes.(12)Any other object of similar nature for which reservation of land may be considered necessary in the interest of the raiyats of the unit.(3)During the course of preparation of the statement of principles every specific problem of the unit having a bearing on equitable allotment of chaks shall receive the attention of the Assistant Consolidation Officer and the Village Advisory Committee. The principles on which such problems are proposed to be resolved should be in consonance with the provisions of the Act and Rules and must be incorporated in the statement.(4)If there is a difference of opinion between the Assistant Consolidation Officer and the Village Advisory Committee on any of the terms of the statement of principles, the Assistant Consolidation Officer shall prepare a note covering the points of difference and forward it to the Consolidation Officer.(5)If the Consolidation Officer is unable to resolve the difference between the Assistant Consolidation Officer and the Village Advisory Committee, he shall forward the record to the Assistant Director of Consolidation together with his opinion on each point of difference.(6)The Assistant Director of Consolidation, shall after hearing the Village Advisory Committee give his decision on the points referred to him under sub-rule (5).]
