Section 3(1) in The Orissa Prevention of Land Encroachment Rules, 1985
(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.
