Section 5 in The Orissa Survey and Settlement Rules, 1962
5. Submission of application, execution of agreement and deposit of amount towards the expenses of survey.
- The application under Sub-section (3) of Section 3 shall be made to the Collector of the district, the agreement to be executed under Clause (a) (ii) and the security bond to be given under Clause (b) of Sub-section (3) of the said section shall be expressed to be made by the Governor and executed on his behalf by the Officer authorised in that behalf in accordance with the provisions of Article 299 of the Constitution of India.
