(1)When the preparation of a record-of-rights has been directed or undertaken under this Chapter in any case except where settlement of land revenue is being or is about to be made, the expenses incurred in carrying out the provisions of this Chapter in any local area, estate, tenure or part thereof (including expenses that may be incurred at any time, whether before or after the preparation of the record-of-rights, in the maintenance, repair or restoration of boundary marks and other survey marks erected for the purpose of carrying out the provisions of this Chapter), or such part of those expenses as the State Government may direct, shall be defrayed by the landlord's, tenants and occupants of land in that local area, estate, tenure or part in such proportions, and in such instalments (if any), as the State Government having regard to all the circumstances, may determine.
