Section 13 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
13. Prevention of encroachments on areas reserved for sanitary improvements.
- A Settlement Officer will often in the course of survey and Settlement operations be in a position either of himself or in co-operation with the managing or village authorities, to effect improvements in regard to sanitation by reserving particular tanks, for drinking purposes, and by the assignment of defined places for necessary uses, and for escavation of earth for building. It will be the duty of the Manager, when the estate is managed khas, to see that the lands thus reserved *are not encroached upon or used for purposes other than those for which they have been reserved, and he should utilise the services of the patwari (where there is one), village headmen, and collecting agency to guard against such encroachments or diversions of the reserved lands to other uses. Where the estate is let in farm, it must be made a condition of the lease that the farmer will not let out to tenants lands which have been reserved for the purposes specified, nor permit them to be encroached upon or used for purposes other than those for which they have been reserved. The village officials should also be instructed to report to the Revenue authorities any encroachments on reserved lands or diversion of them to purposes other than those for which they are intended.* Viz. -(a)for suitable roads,(b)for sites for tanks and wells for drinking and bathing purposes,(c)for the excavation of earth for construction of houses in such places as are suitable,(d)for suitable burial grounds,(e)for a common suitable for necessary purposes,(f)for pasture, fuel and fodder-reserves,(ii)Town Khasmahals
