Section 17(1) in The Orissa Survey and Settlement Act, 1958
(1)The cost of operation of record-of-rights on an application made under Sub-section (2) of Section 11 or such portion thereof may be ordered shall be borne by the applicant:Provided that where the application is made under Clause (b) of the said sub-section, the amount recoverable under this section shall be covered from all the raiyats of the village including the applicants.
