(1)Any person desiring to have supply of water from an irrigation work shall submit a written application to that effect to the officer duly empowered to receive such applications within such date, in such form and in such manner as shall from time to time be prescribed by the State Government in this behalf :Provided that no such application shall be necessary for irrigation of the crop or crops for which a compulsory basic water-rate is levied by the State Government under Section 28 [or for irrigation on any rabi crop] [Inserted Vide Orissa Act No. 17 of 1981.].(1a)[ The supply of water for rabi crops shall be made and regulated in such manner and shall be subject to such conditions as may, be prescribed.] [Inserted Vide Orissa Act No. 17 of 1981.](2)Water supply for purposes other than those of irrigation - If the application be for a supply of water to be used for purposes other than those of irrigation, the officer duly empowered may, subject to the rules to be made under this Act, give permission for water to be taken for such purposes under such special conditions and restriction as to the limitation, control and measurement of the supply as may be imposed in each case and subject to such special rates as may be fixed for the purpose.
