Section 3 in The Bihar and Orissa Natural Calamities Loans Rules, 1934
3. Cost of enquiry.
- The cost of making the enquiries under Rule 2 shall ordinarily be borne by Government, but the Collector may in special cases, before making an enquiry or causing an enquiry to be made, require the the applicant to pay the estimated cost of such enquiry, including the fee ordinarily charged for a search in the registration office, when enquiry involves such a search.
