16. Preparation of Khata Pustika and its supply to the tenants.
(1)The Karmachari of the concerned Halka, on the basis of the record of rights prepared under the Bihar Special Survey and Settlement Act, 2011 or under the law relating to the Consolidation of holdings, as the case may be, and subsequent changes on account of mutation due to transfer of land (as reflected in the Tenants' Ledger register in Form-II), shall prepare a Khesra register in Form-III for all revenue villages under his jurisdiction.(2)The Karmachari shall give a certificate under his signature with regard to the correctness of the entries of Khesra register. The Circle Inspector shall verify the entries of the Khesra register cent percent and record his certificate with regard to the correctness of the entries of the Khesra register. The Circle Officer concerned shall verify at least 25% of the entries of the Khesra register and record his certificate of verification under his signature.(3)The Karmachari on the basis of the entries of the Tenants' Ledger register and Khesra register shall update the entries of the Continuous Khatian in Form-IB. The Karmachari shall give a certificate regarding correctness of the entries of the Continuous Khatian. Entries of the Continuous Khatian shall be verified cent percent by the Circle Inspector concerned who shall give a certificate with regard to the correctness of the entries of the Continuous Khatian. The Circle Officer concerned shall verify at least 25% entries of the Continuous Khatian and record his verification.(4)At the end of every financial year the working copy of the Continuous Khatian shall be submitted to the Circle Office. The Circle Officer shall get computerised copies of the Continuous Khatians prepared under his signature and seal on the basis of the entries of the Continuous Khatian. The Circle Officer shall get the working copy of the Survey map updated by the Anchal Amin or by the Licensed Surveyor.(5)With the advent of new financial year, one of the computerised copies of the Continuous Khatian of revenue villages shall be given to the Karmacharis of the respective Halkas for further updation during the financial year.(6)The Circle Officer, on the basis of the entries in the Continuous Khatian and Tenants' Ledger, shall get Khata Pustika of every tenant, bearing details of all land held by him in the revenue village, prepared in Form-XVIII.(7)The Circle Officer shall supply Khata Pustika to all tenants on payment of Rs. 20/-.(8)After every mutation of land the tenant concerned shall submit his Khata Pustika pertaining to the concerned revenue village before the Circle Officer. The Circle Officer shall forward the Khata Pustika to the Karmachari concerned for its updation and after its verification by the Circle Inspector, shall put his signature and return back the updated Khata Pustika to the concerned tenant.(9)The time limit for the updation of the Khata Pustika shall be of 7 days from the date of its submission before the Circle Officer.
