Section 5(1) in The Orissa Seaward Artillery Practice Rules, 1967
(1)On receipt of such intimation from the Military authority, the Collector shall be accompanied by two respectable residents of the locality notified and a person nominated by the Military authority immediately inspect the portions of the notified area covered by land and prepare a record of the conditions of the land and the alterations that are likely to be made on it for the purpose of the operation. The Collector shall also secure the presence of the owner or occupier of the land and include in the record the gist of the representations, if any, of such owner or occupier.
