Section 9 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
9. Preparation of map under Sub-Section (2) of Section 6.
(1)The map of each village in the consolidation area shall be prepared through such survey and local enquiry as may be necessary and shall be to such scale as is considered convenient.(2)Survey marks of the following descriptions shall be set up by the Assistant Consolidation Officer, while preparing the map, namely :(a)stones or masonary pillars, two feet long, cut for a length of six inches at the top into a prism of a triangular cross section, each side of the triangle being five inches in length at each trinjunction point where boundaries of three or more villages or units of survey meet;(b)stones or masonary pillars, two feet long cut for a length of six inches at the top into a prism of square cross section, each side of the square being five inches in length at each such point as the Assistant Consolidation Officer considers necessary for face-length of six inches at the top into a prism of other units of survey; and(c)stones or masonary pillars, two feet long, cut for a length of six inches at the top into a prism of rectangular cross section, any two sides of the rectangle facing each other at opposite direction shall be six inches each and the other two sides four inches each in length at each rectangular point, if any, to facilitate demarcation of "Chaka" and for reference in measurement and survey :Provided that the Director of Consolidation may direct that survey mark of any other description may be set up at points mentioned in Clauses (a) to (c) of an inter-State boundary, boundary adjoining reserve forest or any tract liable to inundation or tidal action ;Provided further that the existing survey marks which had been set up under the authority of law before the date of coming into force of these rules shall be deemed to have been set up under these rules.(3)The survey marks set up under Sub-rule (2) shall be deemed to have been set up under the Orissa Survey and Settlement Act, 1958.
