Section 31 in The Orissa Survey and Settlement Rules, 1962
31. Assessment of cost of preparation of record-of-rights.
(1)The cost of preparation of the record-of-rights under Section 11 (2) shall subject to the provisions of Sub-rule (2) be assessed by the Assistant Settlement Officer in the manner prescribed in Rule 19.(2)The cost of preparation of copies of the record or of extracts therefrom for supply to landlords, tenants or occupants under Rule 30 shall be included in the cost of the preparation of record-of-rights and no separate charges shall be levied on the landlords tenants or occupants in respect of such copies.Chapter-IV Maintenance of Record-of-Rights and Map
