Section 10(b) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(b)any Revenue Officer of a rank not lower than that of a Second Collector or of a Survey Officer may assess the cost of the preparation or revision of such map or plan, including the cost of clerical labour and supervision, and all other contingent expenses on the lands to which such maps or plans relate, and such costs shall be recoverable as a revenue demand.
