Section 12(1) in The Orissa Betterment Charges Rules, 1958
(1)The Collector shall, as soon as may be, after the expiry of the period of 30 days of the publication of the notice mentioned in Rule 11 (b) hold an enquiry to consider the suggestions and objections received by him and for this purpose he shall issue notices to all persons interested who had submitted suggestions and objections requiring them to appear before him on such date and at such place as may be specified therein, to adduce such evidence as may be necessary and produce the original documents, copies of which were filed according to Rule 11 (b), in support of their objections.
