Section 57(2) in The Orissa Survey and Settlement Rules, 1962
(2)The cost of preparation of copies of the record or of extracts therefrom for supply to landlords, tenants or occupants under Rule 56, shall be included in the cost of settlement of rent and no separate charge shall be levied on the landlords, tenants, or occupants in respect of such copies.Chapter-VI Simultaneous Proceedings
