Section 17 in The Orissa Survey and Settlement Act, 1958
17. Recovery of cost of preparation of record-of-rights.
(1)The cost of operation of record-of-rights on an application made under Sub-section (2) of Section 11 or such portion thereof may be ordered shall be borne by the applicant:Provided that where the application is made under Clause (b) of the said sub-section, the amount recoverable under this section shall be covered from all the raiyats of the village including the applicants.(2)The Government may prescribe the manner in which such cost shall be assessed. The cost assessed shall be recoverable as arrears of land revenue.Chapter-IV Settlement of Rent
