Section 31(1) in Orissa Pani Panchayat Rules, 2003
(1)A fee/water rate may be levied only on the resolution of the General Body, the purpose of which shall be,-(a)to provide facilities; or(b)to provide specific service; or(c)to meet many urgent needs of the Farmers' Organisation; or(d)to build up assets of the Farmers' Organisation; or(e)to improve the system.
