Section 127 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
127. Principles on which the grants are calculated.
- Those grants are determined as follows:-(a)Management. - The management charges are calculated at 8½ per cent on the average actual collections of the penultimate year and the two previous years from all such estates whether the property of Government or of recusant proprietors as are held direct, but not on collections from estates farmed or leased and Government place an allotment at the disposal of the Board in the form of a contract grant for a period of five years.(b)Improvement. - The grant for works of improvement in Government estates is fixed at 25 per cent of the net average collections from all classes of Government estates and estates held by Government owing to recusancy of the proprietors, whether held direct or leased or farmed after meeting management charges. In aboriginal areas another 5 per cent should in addition be allowed to be spent on education.(Revenue Department letter No. 15128-R, dated the 17th December 1948)Note. - In addition to the above grants to the Board and the Commissioner of the Bhagalpur Division, the following grants with which the Board has no concern, and which are not treated of further in this Manual are placed at the disposal of other authorities:-
