Section 21 in The Orissa Betterment Charges Rules, 1958
21. Proclamation of the notice for publication of Schedule under Section 4 and disposal of objections.
(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.(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.(c)The Revenue Officer, as soon as may be, shall hold an enquiry to consider the objections received by him and for the purpose he shall issue notices in Form IX to all persons who had submitted objections on or before the date fixed for the purpose and shall also give notice in Form X to all those persons whose interests in the opinion of the Revenue Officer are affected thereby 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 for the disposal of objections'.(d)On the date fixed for enquiry or on such further date to which the same may be adjourned, all such objections shall be disposed of by the Revenue Officer after a summary enquiry. The enquiry may be held in such manner as the Board of Revenue may generally direct.If no person attends to contest the objection and the Revenue Officer is satisfied that the notice of the objection has been duly served on all persons interested, the objector may, if the Revenue Officer thinks tit, be called upon to produce evidence in support of his objection.Where the objection is to the inclusion of the land in the Schedule, the Canal Officer may be asked to attend the enquiry and shall also be required to file on the date fixed fir the disposal of the objection a statement by way of answer to the objection. As far as possible, the enquiries shall be made in the locality where the dispute relates so that inspection of lands, if necessary, can be made in the presence of parties and the Canal Officer. A brief memorandum of local inspection, when made, shall be prepared by the Revenue Officer and shall form part of the record.The Revenue Officer after considering the evidence adduced, may either reject the objection and confirm the entries made in the Schedule or allow the objection wholly or partly and accordingly modify any entry or entries made in the Schedule and shall record his decision in a brief order containing the points for determination, decisions arrived at and the reasons for taking such decision.
