Section 3B in The Orissa Estates Abolition Act, 1951
3B. Procedure subsequent to notifications under Section 3-A.
- Without prejudice to the provisions of Sub-section (2) of (1) Section 3-A, the substance of the notification issued under the said Section shall, as soon as may be after the date of the publication thereof, be proclaimed by beat of drum in all the villages in the whole of the State or, as the case may be, in such part thereof to which the notification relates and such proclamation shall also call upon ail the Intermediaries generally whose interests are affected, to comply with the requirements laid down in the following Subsections.(2)On the publication of a notification under Section 3-A, all the Intermediaries whose interests are affected thereby shall, before the expiry of three months from the date of the said notifications, apply to,the Collector in the Form set out in the Schedule hereto annexed.(3)The application shall be verified and signed in the manner provided for the verification of a plaint and shall be accompanied by -(a)Such document, relating to the intermediary interests held by the Intermediary as are required under the Schedule :Provided that the Collector may dispense with the production of any document or any particulars.(b)a certificate from the Intermediary that he has not concealed or withheld any material information or particulars relating to his intermediary interests;(c)a declaration by such Intermediary that the documents filed by him are genuine and the information furnished by him in the application is true to the best of his knowledge and belief and that he had made no other application claiming compensation under this Act.(4)If any Intermediary fails, without sufficient cause, to make the application to the Collector or to file the documents, certificate and declaration required by Sub-section (3) within the period specified in Sub-section (2) or without such extended period as may be allowed by the Collector in this behalf, the Intermediary shall be liable to a penalty which may extend to fifty rupees for every day subject to a maximum of total penalty of one thousand rupees after the expiration of the said period or the extended period until such application has been made and the documents, certificate and declaration have been filed and such penalty shall be realised as an arrear of land revenue.(5)When an application has been made in accordance with the provisions of this Section, the Collector shall transfer it with all the materials and documents accompanying it to the Compensation Officer.(6)Where an Intermediary has intermediary interests in more than one district of the State, he shall, with his application to the Collector of the district in which he ordinarily resides, furnish particulars and documents in respect of his intermediary interests in other parts of the State and shall State in his application to the Collectors of all other districts in which his intermediary interests lie that particular and documents have been so furnished.
