Section 32 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
32. Indent for Bonds, Form L.C.N.
(1)The Bonds shall be issued by the Public Debt Officer, Patna, on a requisition in Form L.C.N. (in triplicate) by the Collector or the Additional Collector of the District and this requisition shall subject to Rule 36 be prepared by the latter in consultation with the Collector of the area. At the same time the Collector or the Additional Collector of the district shall submit in duplicate to Government in the Revenue Department (Land Reforms Ceiling Section) an advice of such indent intimating (a) the indent number, (b) Anchal/ Subdivision/District to which the indent relates, (c) the total number of Bonds and (d) the value of Bonds indented for. The Revenue Department will in due course, forward one copy of the advice to the Finance Department.(2)The Bonds shall be enfaced for payment of the equated instalments at such Treasury in the State of Bihar as may be indicated in the indent for the purpose and shall be transmitted by the Public Debt Office to such Treasury Officer:Provided that instalment on a Bond may be made payable at any Treasury or Sub-Treasury in the State of Bihar or at Public Debt Office, Patna on receipt of a request in this behalf.(3)Before submission of an indent, the Collector or Additional Collector of the district shall fill up Part I of Form LCN and sign and seal each copy after satisfying himself that the entries therein have been correctly made and shall also enter in words in his own handwriting the total value of the Bonds indented for, both in the original and the copies thereof. The original shall be retained in his office and pasted in a Guard File in order of issue, each page whereof shall be numbered. Each copy of the indent shall also bear the page numbers of the original.(4)While preparing an Indent for Bonds in Form LCN, the Collector or Additional Collector of the district shall exercise due care and caution to verify all the details, particularly, those given in Column 3 and Column 4 and satisfy himself that a land-holder who has once received a compensation, does not get it again and that the lands for which compensation has once been assessed, do not, by mistake or otherwise, find place in another compensation assessment case.(5)Register of Indents for Bonds, Form LCN (1). - The Collector of the district and Collector of the area under the Act shall maintain a Register of Indents for Bonds in Form LCN (1) in which all such indents shall be entered.
