Section 21(b) in The Orissa Betterment Charges Rules, 1958
(b)On the date fixed for the publication of the Schedule, the Revenue Officer shall either himself proceed to the place specified and read out the contents of the Schedule in Oriya in the presence of the parties who attend or he shall depute an officer who shall read out and explain the contents of the Schedule in Oriya in the presence of as many parties as attend and the Revenue Officer or the officer deputed by him, as the case may be, shall at the same time inform the parties who attend that the Schedule will be open for inspection for not less than 15 days in the office of the Revenue Officer or in such other convenient place as the Revenue Officer may determine. The notice referred to in Sub-section (2) of Section 5 of the Act shall be in Form VII. The date to be mentioned in the notice for filing objections shall be any day after the expiry of the period of inspection specified above objections shall as far as practicable be made in Form VIII.
