Section 11 in The Orissa Betterment Charges Rules, 1958
11. Manner of publication of preliminary award under Section 3 (4) of the Act and procedure for filing objections.
(a)On the completion of enquiry in the manner specified above, the Collector shall publish the rates of betterment charges proposed to be levied in respect of each class of land in a notice in Form II. The notice along with its Oriya translation shall be affixed in a prominent part of the offices of the Revenue Officers concerned and also the offices of the Sub-divisional Magistrate of the sub-division and Collector of the district concerned. A copy of the notice shall also be sent to the Sarpanchs of the Grama Panchayats with necessary directions to give wide publicity to the notice in the localities concerned. The notice shall be published for a period of 30 clear days from the date of the first publication of the notice as aforesaid. A copy of the said notice shall be kept in charge of the Revenue Officer concerned who shall give every facility to the parties for inspecting the same. Any person interested in the notice may be allowed to take relevant extract thereof. But it any person asks for a copy of the notice, it shall be issued in the manner provided for the grant of copies of public documents.(b)Suggestions and objection to the rates specified in the notice shall be preferred in writing in the form of a statement to the Collector within 30 days from the date of publication of the notice in each village.The written statement of suggestions and objections shall contain the grounds of the suggestions and objections made, the manner of interested ness in the levy and the address of the person or persons filing the statement. The copies of document on which reliance is placed shall also be enclosed with the said statement.(c)The statements of suggestions of objections received within the time allowed from the persons interested in any manner in the levy shall be registered in the office of the Collector village-wise or according to blocks as may be considered convenient.
