Section 9 in The Orissa Survey and Settlement Act, 1958
9. Recovery of cost of survey.
(1)The whole or such portion of the costs as may be ordered in respect of survey made on the application of parties under Sub-section (3) of Section 3 shall be borne by them :Provided that where the application is made under Clause (b) of the said sub-section, the amount recoverable under this section shall be recovered from all the raiyats of the local area including the applicants.(2)The Government may prescribed the manner in which such costs shall be assessed. The costs so assessed shall be [recoverable as arrears of land revenue] [Substituted by Act No. 7 of 1962.].
