Section 13 in Bihar Public Irrigation and Drainage Works Rules, 1948
13.
(i)For preparing the maps referred to in Rules 11 and 12 copies of the maps for the villages concerned prepared at the last cadastral survey and settlement operations shall be taken on blue print and used as the basis. The last cadastral survey maps shall be revised where survey laid down in Rule 43, in Volume I, of "The Technical Rules of Settlement Department (1927)"(ii)The revised maps shall show the boundaries of every field separately according to the definition of a field noted below :-"A field is a plot or contiguous plot of the same class of land held in the same right and under the same tenant or group of tenants holding jointly in the same tenancy.""If a group of tenants, holding one tenancy jointly, cultivate separately, the lands cultivated by one member must be surveyed separately from those cultivated by another. A portion of an area which would otherwise be considered one field, if found in the occupation of a mortgagee, sub-leasee, or vendee, will be separately surveyed."Explanation. - Any uncultivated lands of a tenant forming part of his rent-paying or rent-free holding will be included with his contiguous lands under cultivation and will be surveyed as one field and within the same set of boundaries.
