Section 22 in The Orissa Betterment Charges Rules, 1958
22. Proclamation of final Schedule.
(a)As soon as all the objections in respect of a Schedule have been disposed of, or soon after the date fixed for filing objections, if no objections have been filed, the Revenue Officer shall make an award in Form XI which shall be published in the Gazette. A notice in Form XII shall be proclaimed and posted in the villages concerned in the manner specified in the Rule 21 (a) stating that the award will be published at a place and an a date to be specified and calling on all such persons to attend at the place and the date so specified.(b)On the date fixed for the publication of the award, the Revenue Officer shall either himself proceed to the place specified and read out the contents of the award in the presence of the parties to attend or he shall depute an officer who shall read out the contents of the award in the presence of as many of the parties as attend and the Revenue Officer or the officer deputed by him, as the case may be, shall, at the same time inform the parties who attend that the award shall be open for inspection for not less than 10 days in the office of the Revenue Officer or in such other convenient place as the Revenue Officer may determine.A certificate in the following form shall be attached to the award so published-"The award was duly published by reading out the contents on at..........in the presence of the parties who attended and was placed for public inspection free of charge at......for.......days."
