Section 10 in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979
10. Hearing and settlement of objection by D.R.O.
(1)After the schedule of Osrabandi has been drawn up finally under Rule 9 a copy of A. D. (O) Form 4 along with the scheme of Osrabandi shall be posted in the villages concerned in the villagers concerned in the manner specified in Rule 8 and the provisions of Rule shall mutatis mutandis be applicable in regard to the hearing and settlement of objections by the Deputy Revenue Officer relating to A.D. (O) From 3 and the scheme of Osrabandi.(2)After the forms and maps relating to the scheme of Osrabandi have been signed by all the officers concerned, the Deputy Revenue Officer shall scrutinize the case carefully, carry out such modifications in the sequence and time of 'thoks' as he may consider necessary, and if during investigation it appears desirable to alter the ventage of the outlet, he shall change its position or made any other change, and shall then sanction the scheme of Osrabandi on behalf of the authority, sign the parchas which shall then be distributed to the landholders in the presence of the Chairman of the Chak Samiti on a date and time fixed by the Deputy Revenue Officer in this behalf.Any remaining parchas shall be dispatched thereafter to the concerned landholders by registered post.
