Section 51(2) in The Orissa Irrigation Rules, 1961
(2)Application for total or partial exemption shall be made to the [Sub-divisional Officer] [Substituted vide Orissa Gazette Extraordinary No. 968 of 1988.], Such an application shall not be considered unless it reaches the [Sub-divisional Officer] [Substituted vide Orissa Gazette Extraordinary No. 968 of 1988.] at least two weeks before reaping of the crops for which exemption is applied for.
