Section 6 in Kerala Survey and Boundaries Act 1961
6. Notification to be published by Survey Officers.
(1)When any survey is ordered under Section 4 or Section 5 the Survey Officer shall publish a notification in the Gazette in the prescribed manner inviting all persons having any interest in the land or in the boundaries of which the survey has been ordered, to attend either in person or by agent at a specified place, and time and from time to time thereafter when called upon for a purpose of pointing out boundaries of which the survey has been ordered ,to attend either in persons or by agent at a specified place and time and from time to time thereafter when called upon for the purpose of pointing out boundaries and supplying information in connection therewith [***] [Omitted by Act No. 23 of 1972.][Provided that where the survey is ordered for the purpose of, or in connection with, the acquisition of any land under the law relating to compulsory acquisition of land for public purposes for the time being in force, the notification under this subsection may be published in the Gazette or in two daily newspapers which, in the opinion of Survey Officer have wide circulation in the locality in which the land in respect of which the survey has been ordered is situated.] [Added by Act No. 18 of 1986.](2)A notification published under sub-section (1) shall be held to be a valid notice to any person [***] [Omitted by Act No. 23 of 1972.] having any interest in the land or in the boundaries of which the survey has been ordered.(3)such notification shall further require every person, whether a registered holder or not, having interest in the land or in the boundaries of which the survey has been ordered -(a)to clear within a specified period by cutting down or removing any trees, jungle, fences, standing crops or other material obstructions, the boundaries or other lines the clearance of which may be necessary for the purposes of the survey ;(b)to provide labour at such times and for such periods as may, from time to time, be required by furnishing flag holders and chairman ; and(c)to provide suitable survey marks and otherwise to give such assistance in the survey as may be demanded under this Act or the rules made thereunder.(4)Iif any person fails to comply with any requisition of a Survey Officer made under clause (a), clause (b) or clause (c) of sub-section (3) the Survey Officer may himself employ hired labour [or such number of chairman as he considers necessary] [Inserted by Act No. 23 of 1972.] for the purposes of survey.(5)The cost of the labour [and the cost for time and labour of the Chairman (Whether such chairman be Government servants or not] [Inserted by Act No. 23 of 1972.] and apportioned in the prescribed manner among the persons who have any interest in the land or in the boundaries of which the survey has been ordered and shall be recoverable from such persons as an arrear of land revenue. Notice of such determination and apportionment shall be given in the prescribed manner to the persons aforesaid .
