Section 13(8) in Bihar Special Survey and Settlement Rules, 2012
(8)On the date fixed, the claims/objections shall be heard and evidences shall be recorded. If necessary, the Assistant Settlement Officer shall fix a date for the inspection of the plot/plots either by himself or by any other officer/employee authorized by him in this behalf, to ascertain the physical possession over the plot/plots as well as the veracity of the evidences adduced during hearing. The parties concerned shall be informed in advance. A memo of such spot enquiry shall be prepared and annexed with the case record.
