Section 57 in The Orissa Survey and Settlement Rules, 1962
57. Assessment of cost of settlements of rent.
(1)The cost of settlement of rent as directed under Sub-section (2) of Section 18 shall-, subject to the provisions of Sub-rule (2), be assessed by the Assistant Settlement Officer in the manner prescribed in Rule 19.(2)The cost of preparation of copies of the record or of extracts therefrom for supply to landlords, tenants or occupants under Rule 56, shall be included in the cost of settlement of rent and no separate charge shall be levied on the landlords, tenants, or occupants in respect of such copies.Chapter-VI Simultaneous Proceedings
