Section 6A(2) in The Orissa Irrigation Rules, 1961
(2)The Block Development Officer shall be competent to decide, after close of the enquiry, if the work shall not be executed or it shall be executed with such modification, if any, as he may specify, provided the work is estimated to cost not more than Rs. 2,500 and the work alongwith the lands likely to be benefited or affected by it is fully situated within his jurisdiction.
