RULES FOR THE LEVY OF SURVEY CHARGES IN COORG

 

PREAMBLE

In exercise of the powers conferred by Sections 42 and 143(l)(f) of the Coorg Land and Revenue Regulation, 1899 (I of 1899), the Chief Commissioner is pleased to make the following rules for the levy of survey charges in Coorg.--

Rule - 1.

(1)     These rules may be called the Rules for the Levy of Survey Charges in Coorg.

(2)     Applications for survey including surveys involving boundary disputes shall be submitted to the Assistant Commissioner of Coorg.

(3)     (i) An earnest money deposit of Rs. 5 shall be made in the case of applications for surveys of holdings of less than 2.50 acres, and a sum of Rs. 10 in other cases.

(ii) The deposit shall be paid at the Nad Offices concerned, and the receipt attached to the applications to be submitted under Rule 2 above.

(4)     The earnest money deposit shall be forfeited to Government if the applicant withdraws his application at any stage or, if the survey is not conducted on account of any default on the part of the applicant. The Assistant Commissioner may, in special circumstances, refund the deposit, if surveys are not done.

(5)     (i) A charge at a flat rate of Rs. 2 per acre of part thereof, of land surveyed shall be levied.

(ii) In cases where the area surveyed cannot be estimated with exactitude, the Assistant Commissioner shall fix the survey charges, with due regard to the work involved.

(6)     After the survey charges are finally fixed, the deposit shall be adjusted towards the amount and the balance, it any, recovered and credited to Government and excess, if any, refunded to the depositor,

(7)     (i) The provisions of the above rules shall be apply to all cases of other surveys;

(ii) In cases of re-surveys arising on the objection of the parties, re-survey charges shall also be similarly recovered except in cases where the original survey is found to be incorrect.

(8)     Nothing in these rules shall apply to any surveys conducted at the instance of or for the benefit of the landless poor and Scheduled Castes and Scheduled Tribes.

(9)     In all cases, the party at whose instance the survey is conducted shall not only arrange to take at his own cost the necessary survey appliances from nearest Nad Office and return them in good condition after the survey is over, but also give the requisite assistance for conducting the survey in all cases.