Section 9 in The Orissa Betterment Charges Rules, 1958
9. Cost of making the lands fit for advantageous cultivation-How to be estimated.
- The cost of making the lands fit for advantageous irrigation shall be estimated by the Collector in the following manner :(a)the said cost shall be estimated with reference to the following items :(i)levelling(ii)bunding or ridging(iii)providing drainage, where necessary(iv)any other item of reclamation peculiar to the tract, such as jungle clearance, protection from tidal overflow, etc., not forming part of cultivation expenses. The annual expenditure incurred in respect et some representative lands shall be ascertained by personal enquiries from the cultivators. The reasonableness of wages and other items of expenditure shall be verified with reference to the prevailing market rates at the time of the reclamation and reasonable average rates per acre shall be fixed.(b)wherever the water courses are constructed by the Government and the cost is recovered from the beneficiaries by imposition of a special rate per acre, such cost shall be included in the cost of making lands fit for advantageous irrigation, if the water courses (or field channels) and/or culverts are constructed at the cost of the cultivators, the total expenditure shall be ascertained for the block benefited and the average rate per acre fixed.
