1251. Register of lands and buildings and plan of lands.
(a)A register of lands and buildings in B. P. Form No. 239 shall be maintained in each Superintendent's office. (See also regulation 375.)(b)This register is divided into groups of four pages, one group being assigned to each station and outpost; the buildings in the Reserve lines to be counted as one station. If all the buildings cannot be entered on the second page of the group, two or more pages should be used, but the first page of the group should be filled up only once for each set of buildings. If there be other detached buildings at headquarters or sub-divisions, they shall be entered in a separate group. There should be an index at the beginning of the book.(c)If at any time a building is altered, the alterations should be noted under each column in red ink. If a building is reconstructed, the former entries should be penned through and fresh, entries made.(d)An accurate plan of all lands in occupation by the department should be kept, drawn on the scale of 64 inches = one mile, that is 1¼ chains = one inch. The plans should be drawn on tracing paper and kept in a portfolio separate from the register. On each plan shall be shown some permanent or semi-permanent marks, such as trees, roads, tanks, and masonry pillars, etc., to enable the land to be identified. One plan for each group only is needed; plans of buildings are not necessary.In the case of site plans of land acquired under the Land Acquisition Act, 1894, the Collector may be requested to have the plans checked on the spot by a kanungo in the course of his touring.II. - Communications and works department buildings.
