Section 22(b) in The Orissa Betterment Charges Rules, 1958
(b)On the date fixed for the publication of the award, the Revenue Officer shall either himself proceed to the place specified and read out the contents of the award in the presence of the parties to attend or he shall depute an officer who shall read out the contents of the award in the presence of as many of the parties as attend and the Revenue Officer or the officer deputed by him, as the case may be, shall, at the same time inform the parties who attend that the award shall be open for inspection for not less than 10 days in the office of the Revenue Officer or in such other convenient place as the Revenue Officer may determine.
