Section 8(1) in The Orissa Survey and Settlement Rules, 1962
(1)Survey marks of the following description shall be set up by the Survey Officer while preparing the draft survey record, namely:(a)stones or masonary pillars two feet long, cut for a length of six inches at the top into a prism of triangular cross section each side of the triangle being five inches in length at each tri-junction point, that is to say, at each point where boundaries of three or more villages or other units of survey meet; and(b)stones or masonary pillars, two feet long, cut for a length of six inches at the top into a prism of square cross section each side of the square being five inches in length at each such point as the Survey Officer considers necessary for facilitating demarcation of boundaries or the grounds points of aerial survey in future :Provided that the Board of Revenue may direct that survey marks of any other description may be set up at any of the points mentioned in Clauses (a) and (b) of an inter-State boundary or any tract liable to inundation or tidal action.
