Section 63 in The Orissa Survey and Settlement Rules, 1962
63. Power to compel attendance of persons for pointing out boundaries and supplying information in connection with proceedings under the Act.
- Any Survey Officer, Assistant Settlement Officer, Chief Survey Officer or Settlement Officer may, by a special notice, require any person to appear before him or before any person authorised by him in this behalf, within a specified time and at a specified place for the purpose of pointing out boundaries or supplying information necessary for the purposes of carrying out proceedings under the Act or these rules. Every such person on whom such special notice is served, shall be legally bound to attend as required by the notice and point out boundaries and supply information which may be required, so far as the case may be able to supply it. If the issue of the special notice has been necessitated by the failure of the person to respond to any general notice that may have been issued earlier, then such person shall be liable to pay a process fee of [Rs.3.00] [Substituted vide Orissa Gazette Extraordinary No. 1337/29.9.1992.]. The fee shall be realised in shape of Court-fee stamps.
