Section 45(7) in The Orissa Irrigation Rules, 1961
(7)Any person seeking any exemption or grant of concession in respect of compulsory basic water-rate or water-rates as admissible, under Rules 41, 42, 43 and 44 shall apply in writing to the Irrigation Officer within 30 days from the date of cause of action giving full particulars of the land and the relief wanted. In case the grant of concession for land already getting water from an existing private, source, the particulars of such irrigation source and the water-rate per acre, if any, paid for use of water shall also be mentioned in the application. The Irrigation Officer shall make or cause to be made such summary enquiry as he considers necessary and pass orders on the application ; provided that due opportunity shall be afforded to the applicant and other persons interested for being heard before passing final orders.
