Section 13(3) in The Orissa Irrigation Rules, 1961
(3)The said notice shall also call upon any person who wishes to have for his lands the benefit of such water-course to make his application in that respect to the Irrigation Officer within 30 days of the publication of such notice. If his application is allowed he shall be requited to pay his share as may be decided by the Irrigation Officer in respect of the construction, extension, improvement or alteration of such water-course, as the case may be, and the cost land acquisition, if any.
