Section 65(2) in The Orissa Registration Rules, 1988
(2)A day shall then be fixed for the appearance of any other persons claiming to be the representatives or assigns for examination in connection with the document and summons shall be issued to such of the ascertained representatives as have not yet been examined. A notice of the fact of the intended inquiry shall be ousted in the office premises on the conspicuous place of the village in which the deceased resided and of the village or villages where the property affected by the document is situated and shall be proclaimed by a prior by beat of drums in these villages. The cost of the service of notice shall be levied from the person who presented the document for registration.
