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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in Orissa Pani Panchayat Act, 2002

(2)In case of Lift Irrigation Points, the Farmer's Organisation shall fix a water rate which may cover the cost of the energy charges and maintenance charges of the Project. In case a water user does not utilise any water in any particular season, the Farmer's Organisation shall be competent to fix such minimum charges as may be decided by the General Body of the Farmer's Organisation. No water tax will be collected by the Orissa Lift Irrigation Corporation from the members of the Farmer's Organisation.