Section 9(a) in The Orissa Betterment Charges Rules, 1958
(a)the said cost shall be estimated with reference to the following items :(i)levelling(ii)bunding or ridging(iii)providing drainage, where necessary(iv)any other item of reclamation peculiar to the tract, such as jungle clearance, protection from tidal overflow, etc., not forming part of cultivation expenses. The annual expenditure incurred in respect et some representative lands shall be ascertained by personal enquiries from the cultivators. The reasonableness of wages and other items of expenditure shall be verified with reference to the prevailing market rates at the time of the reclamation and reasonable average rates per acre shall be fixed.
