95. Expenses of proceedings under this Chapter - (1) When the preparation of a record-of-rights has been directed or undertaken under this Chapter, the expenses incurred in carrying out the provisions of this Chapter in any local area, estate, tenure or part thereof (including expenses that may be incurred at any time, whether before or after the preparation of the record-of-rights, in the maintenance, repair or restoration of boundary marks and other survey marks erected for the purpose of carrying out the provision of this Chapter), or such part of those expenses as the [State] Government, may direct, shall be defrayed by the landlords, tenants and occupants of land in the local area, estate, tenure or part, in such proportions and in such instalment (if any), as the [State] Government, having regard to all the circumstances may determine.
(2)The cost of preparing copies of survey maps and extracts from record-of-rights under this Chapter for distribution to landlords, and tenants shall be deemed to be part of the expenses incurred in carrying out the provisions of this Chapter.(3)The estimated amount of the expenses likely to be incurred for the maintenance, repair or restoration of boundary-marks for a period not exceeding fifteen years or such part of such amount as the [State] Government may direct, may be recovered in advance in the same manner as if such expenses had been already incurred.(4)The portion of the expenses referred to in the foregoing provisions of this Section which any person is liable to pay shall be recoverable by the [State] Government as if it were an arrear of land-revenue due in respect of the said local area, estate, tenure or part.Explanation. - The word "tenure" in this Section includes all revenue-free and rent-free tenures and holdings within a local area, estate or tenure.
