Section 28 in Kerala Survey and Boundaries Rules, 1964
28. Rates of Survey charges.
- the applicant at the rates specified below shall deposit Survey charges under rule 27 in advance.(a)When the area to be surveyed is one acre 40 area or less ten rupees.(b)When the area to be surveyed is more than one acre 40 ares ten rupees for the first acre 40 ares and Re.1 for every additional acre 40 ares for fraction thereof.Provided that in cases where the above rates are inadequate owing to the heaviness of work involved on the demarcation and survey, the Tahsildar may fix higher rates according to the special circumstances of the case in consultation with the Superintendent of Survey and Land Records of the District.
