Section 127(b) in The Bihar Government Estates (Khas-Mahal) Manual, 1953
(b)Improvement. - The grant for works of improvement in Government estates is fixed at 25 per cent of the net average collections from all classes of Government estates and estates held by Government owing to recusancy of the proprietors, whether held direct or leased or farmed after meeting management charges. In aboriginal areas another 5 per cent should in addition be allowed to be spent on education.