Section 85 in Management and Working of the Forests

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State of Bihar - Section

Section 85 in Management and Working of the Forests

85. Register of forest buildings.

(1)A register of all forest buildings in Form No. 29 is to be maintained in every divisional office, one page being allotted to each building and when applying for sanction to the writing off of a building the Divisional Forest Officer should provide full particulars of the building. The annual sanctioned amount for repairs of each building should only be shown in the Register of buildings while the actual cost of repairs of each building should be shown on a separate comparative statement in the annexed Form given below. -Register showing the expenditure incurred annually on the maintenance of building in................................Division.

Sl. No.	Name of buildings.	Sanctioned cost of annual repairs	Year	Year	Year
Ordinary	Special	Total	Ordinary	Special	Total	Ordinary	Special	Total
1	2	3	4	5	6	7	8	9	10	11	12

(2)Register of land. - A register of land (other than forest) owned or occupied by the Forest Department (e.g. land used for forest roads, forest building sites etc.) is to be maintained in the annexed Form in every divisional forest office.Register of land (other than forest) owned or occupied by the Forest Department

Serial No.	Purpose.
1. Area in acres	...	...	...	...
2. Situation	...	...	...	...
3. Description of boundaries	...	...	...	...
4. Method of demarcation	...	...	...	...
5. Date when acquired or leased	...	...	...	...
6. Method of tenure -	Whether rented, if so amount of rent, free of rent, otherterms.

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State of Bihar - Section

Section 85 in Management and Working of the Forests

85. Register of forest buildings.