Section 7 in Kerala Survey and Boundaries Act 1961
7. Cost of survey operations may be defrayed in the first instance by Government in certain cases.
- Notwithstanding anything contained in subsection (3),(4) and (5) of section 6, whenever it may appear to the Survey Officer to be desirable that the cost of all or any of the operations prescribed in clauses (a), (b) and (c) of sub-section (3) of section 6 shall be defrayed in the first instance by the Government , he may with the previous sanction of the Government, in lieu of the notification prescribed in sub-section (3) of section 6 issue a notification that such cost shall be defrayed in the first instance by the Government and may thereupon proceed with the survey of the land and apportion and charge such cost in the manner prescribed under sub-section (5) of section 6 :Provided that the cost of the operation in connection with the survey carried out in accordance with the orders passed under section 5 shall, in the first instance, be borne by the Government and shall be charged and recovered from the applicant in case it is found on survey that no land was lost by sea erosion or action of river, and in other cases such cost shall not be recovered.
