Section 9 in Bihar Special Survey and Settlement Rules, 2012
9. Khanapuri Work.
(1)Before the initiation of Khanapuri work of a revenue village, a teriz i.e, abstract of last record of rights and a Kheshra Register shall be prepared village wise in triplicate in Form-5 and Form-6 respectively.(2)The verification certificate in respect of the self declaration of raiyats, issued and made available to the Assistant Settlement Officer of the concerned camp by the Ancahal Adhikari concerned, shall be re-verified with the help of Teriz, khesra register at the camp.(3)The self declaration which could not be verified by the Anchal Adhikari due to non availability of the relevant revenue records or due to a dispute, shall be verified by the Khanapuri party on the basis of the available records such as Teriz, khesra register etc.(4)The Khanapuri party shall physically verify each plot of the concerned revenue village with the map made available after Kistwar and shall make a note of all the changes in the configuration of plot and also other changes, if any. If any plot differs from the area and boundaries shown in the map, the Khanapuri Party shall ink it up in red in the map. If any plot is found subdivided into two or more parts then a separate "Bata Number (Division Number)" for each such part shall be given, and in such cases sub-division of plots shall be shown in broken lines. Accordingly, the map of the concerned revenue village shall be altered/corrected. The Amin shall verify cent-percent plots of the revenue village and Kanoongo, Assistant Settlement officer, Charge Officer and Settlement Officer shall randomly verify 25%,10%,2% and 1% of the plots respectively.(5)During field verification, the Khanapuri Party shall identify and demarcate public lands, government land and record the same in the preliminary record of rights.(6)After the verification, the Khanapuri Party shall prepare raiyat wise Khanapuri purcha in Form-7 in the light of available reference revenue records, verification certificates of self declaration as well as actual field verification.(7)The Khanapuri Purcha prepared in Form-7 shall be served to the land holders/ owners including officers concerned with Government land/public land. The Land holders/owners shall also be made aware of the entries of the Khanapuri purcha at a convenient place and on fixed date and time.(8)Khanapuri purcha prepared in Form-7 shall be served on the raiyat concerned or his near relative. However, if he declines to receive the purcha the same will be served on him by pasting it on the front gate of his house/wall. The person responsible for the service of the purcha, shall, as far as possible, obtain the signatures of the panchayat representative, village chowkidar and other local residents on the service report and the same shall be deemed to be a proper service of the Khanapuri purcha.(9)Claims/objections against the entries of Khanapuri purcha may be filed by the land holder/owner or any person having interest in the land including representatives of the concerned office of the State Government/Central Government/Public Sector/ Local bodies in Form-8. and a receipt as a token of acknowledgement for the same shall be issued to the person concerned in Form-9.(10)Claims/Objections of the land holder/owner or any other person having interest in the land received at the camp office concerned shall be maintained in a separate register in Form-10.(11)Private agencies may be engaged in the preparation of Khanapuri purcha and its services. Elaborate order to that effect shall be issued by the Director, Land Records and Survey, Bihar. Remuneration/Rates for the private agency to carry out above works shall be fixed by the Director, Land Records and Survey, Bihar, from time to time.
