Section 30(1) in Bihar Board's Miscellaneous Rules, 1958
(1)It is the duty of Sub-Divisional Officers and District Officers to report promptly the existence of any agricultural deterioration, and such reports should be forwarded by the Commissioners, with their views thereon, to the Board of Revenue for orders. In the case of temporarily settled and Government estates and ward's estates it would be a matter for consideration whether abatements or suspension of revenue or rent should be granted. In the case of permanently-settled estates, the question of abatement of revenue cannot arise, while that of suspension will seldom need consideration. In the case of all classes of estates the reports will be forwarded, when this appears to the Board to be necessary, to the Director of Agriculture whose duty it is to watch over and foster agriculture.
