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State of Odisha - Section

Section 33 in The Orissa Irrigation Act, 1959

33. Dates of payment of charges and mode of recovery of arrears.

(a)The State Government shall prescribe the dates for the payment of charges of compulsory basic water-rate, water-rate and water-cess.
(b)All charges recoverable under the Act remaining unpaid after the due date shall be recoverable with interest at 6 per cent per annum as arrears of land revenue.