Section 33(2) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(2)The Public Debt Office, Patna, shall also forward two copies of the said covering schedule to the Government of Bihar in the Finance Department who will send one copy to the Revenue Department (Land Reforms Ceiling Section) for information and record. Simultaneously Public Debt Office, Patna, shall forward one copy of the indent to the indenting Collector and the Collector of the area concerned after completing Part II of the indent. The indenting Collector as well as the Collector of the area will, on receipt of the copies of indent, each enter the particulars thereof in Columns 7 to 10 and put his signature in Column 11 of the Register of Indents for Bonds [Form LCN (1)] maintained by him.
