Section 446 in Bihar Board's Miscellaneous Rules, 1958
446. Use of [annas] [Now new paise.] to be dispensed with where possible.
- Further in all settlements, revisions of settlements, grants of compensation, takavi advances and other revenue transactions as distinguished from those of account, the use of [annas] [Now new paise.] should be dispensed with as far as possible. In assessments they should never be used ; and in the distribution of assessments, either into instalments, or shares, their use should be avoided, where possible.Note. - The word "assessment" in the above rule should be understood to mean assessment of land revenue payable by proprietors "and not rent paid by raiyats in a Government estate" though both are defined as "land revenue" by Section 2, Act II (B.C.) of 1894.
