Section 15(7) in The Orissa Irrigation Rules, 1961
(7)After the approval of the acreage rate by Government, Irrigation Officer shall prepare statement showing the amount payable by each owner and occupier according to area in acres possessed by each within culturable commanded area of the irrigation work and publish the same in the office of the concerned Grama Panchayats and at a conspicuous place in every village in which lands are situated. He shall also serve notice on the owners and the occupiers showing the amount payable by each and the date of recovery of annual instalments.
