Section 3(2) in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979
(2)Where an application made under sub-rule (1), is accepted by the Deputy Revenue Officer concerned or where it is considered expedient, in public interest, so to do, he may on behalf of the Project Administrator, order for preliminary enquiry to be made in connection with osrabandi proceedings under Rule 4 and order that a fee of Rs. 40 per outlet shall in either case be recovered from the beneficiaries concerned in proportion to the area of their land likely to be benefited by the Osrabandi. Out out the Rs. 40.00 or Osrabandi fees, Rs. 25.00 will cover the cost of incidental work such as tracing Shajras etc. and Rs. 15.00 for departmental over-heads.
