Section 23A(4) in The Orissa Irrigation Rules, 1961
(4)When a parson is reasonably suspected of having committed an offence by unauthorised use of water from a Government water source punishable under the Act, the [Executive Engineer] [Substituted vide O.G.E.No. 1423 Notification No. 51010-IIIW-Legislative 39/99,- R, dated 29.9.1999.] may, after making an inquiry forward the case to the Court of the competent jurisdiction.
