Section 12(2) in The Orissa Survey and Settlement Rules, 1962
(2)On the date fixed for hearing of the objection or any other date to which the hearing may stand adjourned, the Survey Officer shall after making such enquiries as he considers necessary and after giving the parties present and opportunity of being heard, pass such orders as he deems proper :Provided that if the correctness of any entry in the draft survey record is objected by any party and fresh inspection or measurement is prayed for, the party shall deposit the prescribed fee for such measurement or inspection. If after such measurement or inspection by the Survey Officer or any subordinate deputed by him in that behalf, it shall appear that the original entry is inaccurate and the Survey Officer is satisfied that the said inaccuracy was not due to any omission on the part of the said party in pointing out boundaries, furnishing information or producing records in proper time, he may order the amount deposited or any portion thereof to be refunded to the objector.
