Section 25 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
25. Application by under-raiyat under sub-section 22(1) for being allowed to retain any surplus land.
(1)Application by an under-raiyat under sub-section (1) of Section 22 for being allowed to retain any surplus land in respect of which he is an under-raiyat shall be filed in Form L.C. 19 before the Collector within a period of three months with effect from the date on which the land is declared to be surplus land or within such further period as may be allowed by the Collector.(2)Where the application is allowed the under-raiyat shall pay to the State Government annually for a period of thirty years the amount specified in this behalf in Part IV of the Schedule to Act in Treasury or Sub-Treasury of the district in which surplus land is situated.(3)The under-raiyat can also make payment in one lump of all pending instalments which have not fallen due and in such a case a rebate of 10 per cent shall be allowed on the total of all such instalments.(4)Each instalment shall become payable on the 15th May and if it remains unpaid on that date, it shall be deemed to be an arrear instalment and shall be recoverable by the Collector as a public demand and shall carry interest at the rate of 6 per cent per annum.
