Section 6 in Bihar Special Survey and Settlement Rules, 2012
6. Self declaration by the land holder and its verification.
(1)After the publication of notification under rule 3(1) of the Bihar Special Survey and Settlement Rules 2012, the land owners/holders may submit, in duplicate, a self declaration of lands owned/held by them in Form- 2. One copy of the self declaration shall be made over to the person concerned after initialling and putting date and serial number by the receiving officer/employee as a token of acknowledgement of the same.(2)The self declaration shall be submitted within 30 working days from the date of publication of the notification under rule-3(1). However, in special circumstance the period may be extended by 15 additional working days.(3)The self declaration may be submitted before the concerned Anchal Adhikari/Assistant Settlement officer incharge of the concerned camp.(4)If a self declaration is submitted before an Assistant settlement officer, the same shall be received in the manner prescribed in the foregoing sub Rule-(1) and shall be forwarded to the Anchal Adhikari of the concerned Anchal for its verification.(5)The Anchal Adhikari shall verify the details of self declaration on the basis of revenue records such as the last record of rights, Register- IB i.e Continuous Khatiyan, Register-2 i.e. the tenants's ledger or any such revenue records maintained and available at his level.(6)The maximum period for the verification of self declaration shall be 15 working days from the date of the receipt of the self declaration.(7)After the verification of the self declaration, the Anchal Adhikari shall prepare the verification certificate in Form-3 and make it available to the Assistant Settlement Officer concerned.(8)Any self declaration which could not be verified by the Anchal Adhikari due to non availability of the relevant records or due to disputes, shall be kept and maintained in a separate register giving reasons in brief for non verification in Form- 4 and the register along with the self declarations shall be sent to the concerned Assistant Settlement Officer.Chapter-V Kistwar
