Section 3 in The Orissa Prevention of Land Encroachment Rules, 1985
3. Direction of encroachment and initiation of proceedings.
(1)The Revenue Inspector shall report the cases of unauthorised occupation of land to the Tahasildar and the details of such occupation shall be reduced to writing in Form "G". Within fifteen days of the case of each financial year the Revenue Inspector shall send a certificate to the Tahasildar that except the encroachment already reported there is no further encroachment in his area :Provided that nothing herein shall prohibit the Tahasildar to start a proceeding on his own motion or an information received from any other source.(2)On receipt of such report from the Revenue Inspector or an information received otherwise the Tahasildar shall cause to enter the details chronologically in the register in Form "H" and initiate proceeding under the provisions of the Act.
