BIHAR RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
REHABILITATION AND RESETTLEMENT (AMENDMENT) RULES, 2018 In exercise of the powers
conferred under section 109 of the Right to Fair Compensation and Transparency
in Land Acquisition, Rehabilitation and Resettlement Act, 2013, the Governor of
the State of Bihar is hereby pleased to make the following Rules to amend the
Bihar Right to Fair Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Rule, 2014:- (1)
These rules may be called the Bihar Right to Fair
Compensation and Transparency in Land Acquisition, Rehabilitation and
Resettlement (Amendment) Rules, 2018. (2)
It shall extend to the whole of the State of Bihar. (3)
It shall come into force at once. (1)
The sub-rule (2) and (3) of Rule 4 of the said Rules,
2014 are hereby deleted. (2)
The following proviso will be added in sub rule 4(6) of
Rule 4 of mention Rule 2014:- "Proviso" the
Director, Land Acquisition, Bihar will re-allocate, as per need, the amount of
contingency charges available in a district to another District Land
Acquisition Offices and Directorate of Land Acquisition, Bihar, Patna with the
approval of the Principal Secretary, Revenue and Land Reforms Department. (3)
The following new sub-rule (9) will be added after sub
rule (8) of rule 4 of the said Rules, 2014:- ??????? "(9) The Amount of Establishment
levies and Contingency expenditure in the matters of land
acquisition/acquisition for projects, will be determined
proposal-wise/village-wise in the following manners:- Sl. No. Compensation amount Amount of Establishment
items Amount of Contingency
Expenditure 1 Compensation amount up to ` 100.00 crore 10 percent 01 percent or ` 10.00 lakh, whichever
is higher. 2 Compensation amount more than ` 100.00
crore& up to ` 200.00 crore 7 percent 01 percent or ` 10.00 lakh, whichever
is higher. 3 Compensation amount above ` 200.00 crore 5 percent 01 percent or ` 10.00 lakh, whichever
is higher. This provision would not be
effective in such cases in which estimate/award has been sanctioned at the
level of competent authority. PREAMBLE