Section 14 in The Orissa Survey and Settlement Rules, 1962
14. Final publication of the survey record.
(1)A copy of the map and other record, if any, finally framed shall be finally published by the Survey Officer by placing them for public inspection, free of charge, for a continuous period of seven days at such convenient place as he may determine and the seventh day of such publication shall be deemed to be the date of final publication.(2)Not less than seven days from before the final publication of the survey record in accordance with Sub-rule (1), the Survey Officer shall issue a notice in Form No. 6 to be published in the manner provided in Rule 6.(3)On the expiry of the period of seven days specified in Sub-rule (1), the Survey Officer shall record a proceeding certifying the final publication of the survey record. The copy of the map and every page of the other record, if any, which are finally published under Sub-rule (1) shall bear a certificate of such publication under the seal and signature or facsimile signature of the Survey Officer. The map, a copy of which is finally published under Sub-rule (1), shall also bear a certificate of such publication under the signature of the Chief Survey Officer.(4)The finally published survey record shall remain in the custody of the Tahasildar.(5)A copy of the survey record as finally published bearing a certificate under the Survey Officer's signature or facsimile signature and seal shall be made over to the Collector.
