Section 4 in Tamil Nadu Protection of Tanks and Eviction of Encroachment Rules, 2007
4. Appointment of Survey Officer.
(1)The Assistant Director of Survey and Land Records Department is authorised to appoint, by order the survey officer, who is not below the rank of taluk surveyor, for surveying the tanks within such local limits as may be specified in such order.(2)The survey officer appointed under sub-rule (1) shall carry out the survey work in the manner provided in Rule 3.(3)The officer of the Public Works Department having control over the tank shall co-ordinate and extend all assistance required by the survey officer for the conduct of such survey and demarcation of the limits of all the tanks.(4)As and when the boundary lines are demarcated by the survey officer, the officer referred to in sub-rule (3), shall arrange to fix the boundary stones on a permanent basis at desired locations and carry out appropriate measures to maintain the boundary lines without any external interference.
