Section 13 in The Orissa Betterment Charges Rules, 1958
13. Final award by Collector.
- How to be recorded and published- (1) The Collector shall consider all suggestions and objections received along with the evidence recorded in connection therewith and finally decide the rates of betterment charges leviable under the Act. He shall briefly record in a formal order, the suggestions and objections received by him, the evidence adduced and the basis on which the rates of betterment charges were finally decided by him. The details and the data taken into account for fixing the betterment charges shall be appended to the order as annexures.(2)The Collector shall draw up an award of the rates as finally decided by him for each class of land in Form III appended hereto. The award shall be published in the Orissa Gazette and also in the same manner as specified in Rule 11 (a).
