Section 17 in The Orissa Survey and Settlement Rules, 1962
17. Cost of repair or renewal of survey marks.
- The extent of the aforesaid liability shall be limited to such cost of repairing or renewing, missing or damaged survey marks as may be fixed by Government for such district or part thereof by notification from time to time. The cost to be recovered by the Collector in accordance with Rule 16 shall not exceed the said limit.
