Section 15 in Bihar Public Irrigation and Drainage Works Rules, 1948
15.
The khatian shall be prepared in Form D. The khatian shall be a copy of the register and the finally published khatian shall be a copy of the finally published register. Each khatian shall be prepared in duplicate and one copy shall be given to the occupant. In the case of an occupant being a tenant holding a Bhaoli rent the khatian shall be prepared in triplicate and one shall be given to the occupant and one copy to his landlord. The duplicate and duplicate copies shall known as purchas. The entries in the khatian shall be made from the khasara entries. Only the fields shown as "is likely to be benefited or will be benefited" shall be entered in the khatian. There shall be a separate khatian for each occupant for all lands held by him under one status. In the case of a raiyat or an under-raiyat with right of occupancy there shall be a separate khatian for all lands under one kind of rent or held rent free.The landlord column shall be filled up only in the case of tenants paying rent in kind. All khatian shall be arranged and numbered alphabetically.The possession of under-raiyats with no right of occupancy or of mortgagees may be shown in the remarks column.
