Section 31A in The Bihar Government Estates (Khas-Mahal) Manual, 1953
31A. Stamp vendors in kachahari compounds.
- Ground rent should be realised from stamp vendors for the places mentioned in their license when they erect on these places any kind of structure which is attached to the ground and is not taken away at the end of each day's business. As enjoined in Rule 29, they should execute a lease for a term of years in the Form given in Appendix A (7), with suitable alterations, and their names should also be entered in the register of leases maintained by the District Officer. In the Revenue Court compound or in the compounds of the Civil and the Revenue Courts, when these are one and not demarcated, the rent to be charged should be settled by the District Officer in consultation with District Judge so that there may be uniformity of rate with regard to such structures within the compound of the Civil and Revenue Courts.
