Section 19(10) in The Orissa Land Reforms (General) Rules, 1965
(10)If any survey plot is required to be subdivided in course of partition of a holding such partition shall be effected by the Revenue Officer only after causing necessary enquiry to be made before the final order of partition is made :Provided that no such subdivision shall be made nor the enquiry required for making such subdivision shall be taken up until the prescribed fees an paid by the applicant :Provided further that if such fees are not paid within such time as may be allowed by the Revenue Officer, the application for partition shall be rejected.
