Section 16 in Kerala Survey and Boundaries Rules, 1964
16. Orders under section 15 (1) to be communicated by the Tahsildar.
- Orders passed under sub section (1) of section 15 imposing charges for renewal or repair of survey marks shall be communicated to the registered holder in Form No.2. Where officers other than Tahsildars concerned pass orders, such communication shall be made through the Tahsildars concerned. For this purpose the notice shall be prepared in duplicate and the Tahsildars shall after serving the notice on the registered holder, return the original to the officer issuing the notice.
