Section 13(2) in The Orissa Irrigation Rules, 1961
(2)If the Irrigation Officer considers such work expedient, he may call upon the applicant to deposit any part of the expense as may be considered necessary, and upon such deposit being made, shall cause an enquiry to be made into the most suitable alignment for the said water-course and shall mark out the land which, in his opinion, will be required for the construction thereof. He shall forthwith publish a notice in Form 'F' in every village through which the water-course is proposed to be taken.
