Section 49(2) in The Orissa Irrigation Rules, 1961
(2)Where the owner meets the whole or any part of the costs of cultivation according to the terms of a contract and the tenant is required to pay produce rent, as per the said contract, the owner shall be liable to pay, a part of the water-rate in such proportion as the produce rent taken by the owner bears to the total produce of the land during the year of levy.
