Section 35(7) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(7)Covering Schedule, Form LCN (11)-Guard File of covering schedule, Form LCN (11). - If any Bonds are not delivered within a period of three years under the proviso to sub-rule (4) the Collector of the district shall return them to the Public Debt Office, Patna for deposit with a covering schedule, in duplicate in Form LCN (II). The Collector shall at the same time, make an entry in Column 16 of his Register in Form LCN (10). One copy of the covering schedule will be retained by the Public Debt Office, Patna and the other copy returned immediately to the Collector with an acknowledgement of receipt. On receipt of such acknowledgement the Collector shall make an entry to this effect in Column 17 of the said Register, and shall retain the covering schedule containing such acknowledgement in a Guard file.
