Section 21(a) in The Orissa Betterment Charges Rules, 1958
(a)As soon as the Schedule has been prepared and published in the manner specified in Rule 19 a notice in Form VI shall be proclaimed by beat of drum in the presence of the Sarpanch of Gram Panchayat concerned or any other local official as may be considered suitable by the Revenue officer in this regard and shall also be posted in some conspicuous place in the village or where the village is uninhabited, in the village where most of the cultivators of the uninhabited village reside. A copy of the notice shall also be posted upon the notice board of the office of the Grama Panchayat concerned as well as on the notice board of the revenue office.
