Section 14(6) in Bihar Special Survey and Settlement Rules, 2012
(6)On the basis of the new Teriz and plot register, copies of record of rights, shall be prepared in Form-20 for its final publication in quadruplicate after proper checking and comparison and the process shall be called "Safai". A copy of the Records of Rights called "Raiyati Fard" shall be made available to the concerned raiyats. The second copy shall be sent to the concerned Anchal Adhikari for the preparation of Tenants Ledger Register. The third copy called "Maliki Fard" shall be made available to the Collector of the District concerned. The fourth copy shall remain in the custody of the Director, Land Records and Survey for preservation and for future reference.Chapter - IX Final Publication of Record of Rights
