Section 33 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
33. Farming out of road side lands.
- Collectors should farm out any surplus roadside lands belonging to Government which may be made over to them for that purpose by the Officers of Public Works Department. The right of cutting earth from such lands for the repair of the road should be reserved to Government in the lease, a stipulation being also made on the part of Government to avoid injury to crops. The land having been purchased by Government in the Public Works Department, the proceeds from them should be credited in the accounts to Public Works Revenues.The two forms of leases one for agricultural and the other for building purposes, which should be used in granting leases for the side-cutting lands of the Grand Trunks road in the district of Gaya and Shahabad are given in Appendix A. They are exempt from the statute of registration. The agricultural lease is not to be renewed nor its terms should extend beyond 5 years. When this term expires the land should be resumed and possession retained for 1 month before making a fresh lease.(vi)Hat lands
