Section 35(9) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(9)Monthly statement of payment of compensation in Cash, Form LCN (12). - The Collector shall prepare a monthly statement of Payment of Compensation in Cash in Form LCN (12) on the basis of the Treasury advices in Form LCN (6) and furnish it to the Collector of the district not later than the 7th day of the following month. The Collector of the district shall prepare a consolidated statement in the same form for the district in duplicate and send both the copies to the Treasury Officer for verification. The Treasury Officer shall verify the figures from his Register and note the verified amount in both the copies of the monthly statement under his dated signature and return them to the Collector. The Collector shall then transmit one copy to the Divisional Commissioner and one copy to the Revenue Department (Land Reforms Ceiling Section) latest by the 20th day of the month following the month to which the statement relates. In case there is any discrepancy between the Treasury and the Departmental figures, the Collector of the district shall institute an enquiry at once and report the result to the Divisional Commissioner and to Government in the Revenue Department (Land Reforms Ceiling Section) at an early date.
