Section 33 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
33. Covering Schedule, Form LCN (1).
- The Public Debt Office, Patna shall on receipt of the indent, in triplicate, supply the Bonds indented for to the Treasury Officer concerned, together with a covering schedule, in duplicate in Form LCN (2). The Public Debt Office, shall simultaneously send an intimation of despatch of the consignment to the Treasury Officer separately. On receipt of the consignment, the Treasury Officer, shall, after proper verification of its contents retain one copy of the covering schedule in a Guard File in order of receipt and return the other copy immediately to the Public Debt Office, Patna, with an acknowledgement which shall be duly signed and sealed by him.(2)The Public Debt Office, Patna, shall also forward two copies of the said covering schedule to the Government of Bihar in the Finance Department who will send one copy to the Revenue Department (Land Reforms Ceiling Section) for information and record. Simultaneously Public Debt Office, Patna, shall forward one copy of the indent to the indenting Collector and the Collector of the area concerned after completing Part II of the indent. The indenting Collector as well as the Collector of the area will, on receipt of the copies of indent, each enter the particulars thereof in Columns 7 to 10 and put his signature in Column 11 of the Register of Indents for Bonds [Form LCN (1)] maintained by him.
