(4)Notwithstanding anything contained in Sub-section (1) or in any subsisting contract, any person using, diverting, collecting or consuming water from Government water source for any industry or commercial establishment immediately before the commencement of the Orissa Irrigation (Amendment) Act, 1993 may continue to do so and shall be deemed to have been granted a licence under this Act-(i)for a period of three months from the date of such commencement; or(ii)if an application for the required licence is duly made in the prescribed manner to the appropriate authority within the period specified in Clause (i), till the disposal of such application.
