Section 3 in The Orissa Land Pass Book Rules, 2006
3. Issue of Land Passbook.
(1)Each Tehsil of the State shall be the unit for issue of Land Pass Book and each land holding family of the Tehsil shall be issued with a Land Pass Book.(2)Every Tehsildar shall publish a notice in the notice board of the Tehsil Office, Offices of each Grama Panchayat and Revenue Inspector and in each village within the Tehsil area, inviting applications in Form-I for issue of Land Pass Book.(3)Each head of the family or any adult member of the family authorised by him shall submit application duly filled in Form-I to the authority and at the place, date and time mentioned in the notice published by the Tehsildar.(4)The Revenue Inspector having jurisdiction of the area shall conduct an enquiry within fifteen days from the date of receipt of the application and submit his report to the Tehsildar, and the Tehsildar shall, by order, dispose of the application within thirty days from the receipt of the enquiry report from the Revenue Inspector.(5)The Land Pass Book shall be issued in Form-II(6)No Land Pass Book shall be issued in respect of Government Land.(7)The Land Pass Book shall be issued free of cost in respect of BPL families of the State and a sum of rupees twenty shall be realised from every family other than BPL family towards the cost of Land Pass Book.(8)In cases where the original Land Pass Book is lost, mutilated or damged, a sum of rupees twenty shall be charged to the applicant including an applicant belonging to BPL category for issue of a duplicate Land Pass Book.(9)Every individual whose name is included in the Land Pass Book may apply for a certified copy of the Land Pass Book from the Tehsildar who, on being satisfied about the identity of the applicant, shall issue such certified copy within fifteen days after realising from him an amount of rupees thirty-five and, where the application is rejected, the reason of such rejection shall be informed to the applicant within the said time limit.(10)(a)The Land Pass Book issued under these rules shall remain valid up to three years or till the same is reviewed by the Competent Authority.(b)It shall be the responsibility of every Land Pass Book holder to intimate the Tehsildar any change occurred during the said period and get it updated.(c)The Tehsildar may make suo motu revision of the Land Pass Book in case of any change therein after giving an opportunity of being heard to the head of the family or any adult member of the family authorised by him whose name has been included in the Land Pass Book.
