Section 5 in The Orissa Hydro-Electric Projects and Flood Control Works (Survey) Rules, 1962
5. Filling and calling of objections under Section 5 of the Act.
(1)(a)All objections or suggestions under Section 5 shall be filed in duplicate before the Collector and a copy of each objection or suggestion shall be kept open for inspection of the public in the office of the Collector for a period of 15 days from the last date specified in Form 'A' for filing objections or suggestions.(b)All persons having the same ground of objection or suggestion may jointly file the same.(c)The objections or suggestions shall be filed within one month from the date of publication of the notification. If the last day of the month falls on a Sunday or holiday, objections can be filed on the next working day.(2)While considering the objections and suggestions, the Collector shall seek the advice of Superintending Engineer concerned relating to all the objections and suggestions received. The Superintending Engineer shall be bound to give such advice and this shall form a part of record.
