Section 12 in The Orissa Betterment Charges Rules, 1958
12. Manner of hearing objection.
(1)The Collector shall, as soon as may be, after the expiry of the period of 30 days of the publication of the notice mentioned in Rule 11 (b) hold an enquiry to consider the suggestions and objections received by him and for this purpose he shall issue notices to all persons interested who had submitted suggestions and objections requiring them to appear before him on such date and at such place as may be specified therein, to adduce such evidence as may be necessary and produce the original documents, copies of which were filed according to Rule 11 (b), in support of their objections.(2)On the date fixed for the enquiry and on such further date to which the same may be adjourned, the Collector shall hear the objections and suggestions and record in writing the substance of the evidence adduced. The evidence so recorded shall form part of the record.(3)The Agricultural expert and any officer of the Hirakud Dam Project may tender their views and comments on the suggestions and objections if and when required by the Collector. If necessary, they may be examined by the Collector during the enquiry.
