Section 58(d) in The Chota Nagpur Tenancy Act, 1908
(d)If the Local Government so directs, copies of the maps shall be prepared and distributed to the landlords and tenants concerned.The cost of the preparation of the copies so distributed shall be included in such of the costs of the settlement as are recoverable from the landlords and tenants, and no separate charge shall be levied from them in respect thereof.
