(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, permanent tenure, jote or part thereof (including expenses that may be incurred at any time, whether before or after the preparation of record-of-rights, in the maintenance, repair or restoration of boundary marks and other survey marks erected for the purpose of carrying out the provisions of this Chapter) or such part of these expense as the Local Government may direct, shall be defrayed by the landlords, tenants and other occupants of land in that local area, estate, permanent or jote or part, in such proportions, and in such instalments, if any, as the Local 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 expenses likely is 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 Local Government may direct, may be recovered in advance in the same manner as if such expenses has 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 Government as if it were an arrear of land revenue due in respect of the said local area, estate, permanent tenure, or jote or part.
