Section 257(2) in Bihar Board's Miscellaneous Rules, 1958
(2)On receipt of administrative approval to a project for which a site has not yet been duly selected, the Executive Engineer shall at once ask the District Magistrate to convene a site committee and as soon as the site has been selected, he will apply for an estimate for the acquisition of land, if necessary, and submit it with the draft declaration, through the usual channel, to the authority competent to sanction it. The amount of this estimate should be subsequently incorporated in the detailed estimate for the project.
