Section 35(11) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(11)Advice List of Cancelled Cash Payment Orders, Form LCN (13). - When the Collector of the district returns any undelivered Bonds to the Public Debt Office, Patna on expiry of three years, under sub-rule (7) he shall at the same time, cancel the corresponding Cash Payment Orders, if any lying undelivered with him and return them after cancellation to the Collector of the area concerned after filling in Column 18 of the Register in Form LCN (10) together with an Advice List in Form LCN (13) in duplicate. The Collector under the Act of the area concerned shall file such orders with the relevant case records after making a note to this effect in the remarks column of the Register in Form LCN (7) and shall then maintain one copy of the Advice List in a Guard File and return the other copy to the Collector with an acknowledgement of receipt. On receipt of such acknowledgement, the Collector will fill in Column 19 and put his signature in Column 20 of his Register in Form LCN (10).
