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.-- (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.RULES
FOR THE LEVY OF SURVEY CHARGES IN COORG
PREAMBLE