Section 22(iii) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(iii)The net amount determined in accordance with sub-rule (ii) shall be divided by the total area of the raiyat holdings in the village which will give the cost rate per acre.The amount to be recovered from each raiyat shall be determined by multiplying the total acreage of his holding with the rate of cost per acre and if any portion of a holding is held by an under raiyat or by a lessee mortgagee or any other encumbrancer, half of the proportionate cost of the area so held shall be recovered from such under raiyat lessee mortgagee or encumbrancer and half from the raiyat concerned. Provided that the total recovery shall not exceed Rs. 4 per acre.
