Section 29 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
29. License for shops in kachahari compounds.
- Shops should be allowed in kachahari compounds only to the extent-required for the sale of articles which are likely to be required by persons attending the courts, such as refreshments, betel and tobacco and materials for writing. District Officers should invite applications for licenses for these shops in the manner they think proper. The license should be limited to one year and should not be transferable. The form of the license is given in Appendix A (8). A fee should be levied for the license, the respectability of the licensee rather than the amount offered being the main consideration for the grant of a license. When a shop is allowed to be opened in a building erected at the cost of Government, the fee should not ordinarily be less than the fair rent fixed for such a building according to the Public Works Department Code. Where the license is for mere "pitches" or places for sitting, the fee should be such as may be fixed by the District Officer and agreed to by the licensee. The "pitches" or places for sitting should be marked out year by year and no permanent or semi-permanent structure should ordinarily be allowed to be erected on them. Where, however, it is decided to allow the erection of such a structure, there should be a clear and definite lease for a term of years in the form given in Appendix A (7) providing for the disposal of the structure if the lease is not renewed but the Collector or the District Judge, as the case may be, should not grant the lease until the previous sanction of Government in the Public Works Department is obtained as required by Rule 28. A register of leases in kachahri compound would be maintained in each district in which there are Government estates, in the form prescribed by the Commissioner.
