Section 159(2) in The Bihar Government Estates (Khas-Mahal) Manual, 1953
(2)Government estate, which yield a gross rental of one rupee or more will be sold subject to the payment of revenue on the following principle:-The revenue will ordinarily be permanent and will ordinarily be fixed at the amount of the present rent, i.e., the rent actually payable without any deduction on account of collection charges, etc. If no offer is made for the estates on the above terms, the revenue may, with the previous sanction of Government, be reduced to 75 per cent of the rental. If this concession has the effect of reducing the revenue of the estate to less than one rupee the estate will not, however, be sold revenue free, but subject to the reduced revenue demand fixed in perpetuity.
