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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of Odisha - Subsection

Section 23A(2)(i) in The Orissa Irrigation Rules, 1961

(i)The [Executive Engineer] [Substituted vide O.G.E.No. 1423 Notification No. 51010-IIIW-Legislative 39/99,- R, dated 29.9.1999.] shall assess the fees to be charged as per unit/quantity of water drawn or lifted and accordingly issue demand notice within the first week of every month in Form. 'U'. The assessee shall make payment within the said month and on default monthly compound interest @ 2 % shall be charged.