Section 95 in Kerala Survey and Boundaries Rules, 1964
95. Appointment of charges under section 6 (5) and 7.
- When a survey is ordered under section 4 or section 5 and the charges determined under sub-section (5) of section 6 or section 7 for any village or part of any village, such charge shall be apportioned on the land surveyed in proportion to the area thereof as ascertained in the manner specified below:(i)The area of the fields for which the holders have supplied labour and survey marks, shall be deducted from total area dealt with;(ii)The total area surveyed and the rate of survey charges per hectare determined shall divide the total charges. The rate of charges for fields of over 20 hectares in extent shall be computed at one-fourth of the rate determined for one hectare as aforesaid. The charges shall be recovered from all the registered holders at the rate so computed. Government being treated as registered holder of unoccupied lands [G.O. Rt. 2224/74/RD, dated 22nd November, 1974].
