Section 19 in Bihar Special Survey and Settlement Rules, 2012
19. Work and Remuneration of Licensed Surveyors.
(1)In order to obtain the services of the licensed surveyors, private individuals may deposit fees, as fixed from time to time, by the Director, Land Records & Survey, Bihar along with an application, in the revenue office concerned. Director Land Records & Survey, Bihar will determine the amount to be deducted out of the aforesaid fees as incidental expenses incurred in the Revenue Office concerned.(2)The licensed surveyors shall be paid remuneration as fixed from time to time by the Director, Land Records & Survey, Bihar for carrying out work assigned to them by any Government Department, requisitioning body relating to land acquisition or any public body, institution or authority.(3)In case the licensed surveyors are assigned work pertaining to the preparation of maps/record of rights during survey, settlement and consolidation operations or updating of the record of rights and the like, they shall be paid remuneration as fixed by the Director, Land Records & Survey, Bihar from time to time.
