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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of Odisha - Subsection

Section 23A(2)(g) in The Orissa Irrigation Rules, 1961

(g)Licence fees shall be charged and collected at the rates per unit or quantity of water drawn or lifted as specified in Form 'U'. The State Government may, in the public interest, by notification in the Official Gazette, revise such rate of fees as and when considered appropriate;