Schedule
(Description of Government Premises)Competent AuthorityForm B(Form of show cause notice under the proviso to Section 4)To,......................Whereas, I, the undersigned, have reasons to believe that you have sublet without/have committed or are committing/have acted in contravention of/are in unauthorised occupation of the premises of the State Government or of undersigned the Government premises described in the schedule/the acts of waste (viz....) which are likely to affect materially the value or utility of the Government premises described in the Schedule/of the terms under which you are authorised to occupy the Government premises described in the Schedule.I hereby call upon, you in pursuance of the proviso to Section 4 of the Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 (Bihar Act XX of 1956), to show cause with fifteen days of the service of this notice why you should not be asked to vacate the said premises within the time specified in the said section.
Schedule 2
(Description of Government Premises)Competent AuthorityForm C(Form of notice under the proviso to Section 5)To,..................Whereas you are in unauthorised occupation of the Government premises described in the Schedule/have committed the acts of waste (viz...................) which are likely to affect materially the value or utility of the Government premises described in the Schedule which are occupied by you.I propose to assess damages for such unauthorised occupation of the said premises for the period from...................to................./the act of waste committed by you, and hereby call upon you, in pursuance of the proviso to sub-sections (1) and (2) of Sections 5 of the Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 (Bihar Act XX of 1956) to show cause within a month of the service of the notice why such assessment should not be made.
Schedule 3
(Description of Government Premises)Competent AuthorityForm D(Form of notice under Section 4)To,.....................Whereas I, the undersigned am satisfied that you are in possession of the Government premises described in the Schedule in contravention of the provisions of Section 4 of the Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 (Bihar Act XX of 1956) I hereby call upon you to vacate the said premises within fifteen days from the date of the service of this notice.I am to warn you that in case you fail to vacate the premises within the period specified above, you will be liable to be forcibly evicted therefrom.Date................
Schedule 4
(Description of Government Premises)Competent AuthorityForm E(Form of notice of payment of damages under Section 5)To,.....................In exercise of the powers conferred upon me by Section 5 of the Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 (Bihar Act XX of 1956), I have assessed Rs..................as damages for the period from.........at the rate of Rs..................per month payable by you for the use and occupation of the premises described in the Schedule/a sum of Rs...................on account of the acts of waste (viz) committed by you which are likely to affect materially the value or utility of the premises described in the Schedule. A further amount calculated at the aforesaid rate will be due from you for the use and occupation of the premises for the period from until the premises are vacated. I accordingly call upon you to pay the said amount within................ days from the date of the service of this notice.If you do not accept the assessment of damages, you may file objections in writing thereto so as to reach the undersigned on or before the last date hereby fixed for payment of the said amount. If the amount is not paid or objections are not filed within the time specified above, the said amount will be recovered from you as arrear of land revenue.
Schedule 5
(Description of Government Premises)Competent AuthorityForm F(Form of notice of demand for arrear rent under Section 7)To,.....................In exercise of the powers conferred by Section 6 of the Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 (Bihar Act XX of 1956), I, the undersigned, hereby serve on you this notice of demand for payment of a sum of Rs..................on account of arrear rent payable by you for the occupation of the Government premises described in the Schedule. If the amount is not paid or objections to the payment thereof are not filed within 30 days from the service of this notice on you, the said amount will be recovered from you as arrear of land revenue.
Schedule 6
(Description of Government Premises)Competent AuthorityForm G(Form of notice under Rule 7)To,DistrictThe Collector.....................This is to certify that a sum of Rs...............which is due from.....son of unauthorised/rent for use and occupation of the Government premises known as...................as per details in the enclosed statement is in arrears. With reference to the provision of Section ⅚ of the Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 (Bihar Act XX of 1956), you are hereby requested to recover the same as if it were an arrear of land revenue.Competent Authority
