Section 12A(1) in The Orissa Land Reforms (General) Rules, 1965
(1)(a)A Raiyat may make an application in duplicate to the authorised officer in Form No. 25 for use of his agricultural land for purpose other than agriculture.(b)On receipt of application, the authorised officer shall register a case and if the land is situated in any area on which the Orissa Town Planning and Improvement Trust Act, 1956 or, as the case may be, the Orissa Development Authorities Act, 1982 is in force, the authorised officer shall refer the application for conversion in Form No. 26 to the concerned Development authority requesting him to furnish its opinion keeping in view the land use envisaged for the areas in the Development Plan/Master/Plan/Improvement Scheme/Town Planning Scheme made or published under the said Act. The concerned Development Authority/Town Planning Authority/Improvement Trust shall furnish its opinion on the application for conversion within 30 days from the date of receipt of the same from the authorised officer failing which it shall be deemed that there is no objection to the Conversion applied for.(c)The authorised officer shall make an enquiry or cause an enquiry to be made through any officer subordinate to him into the matter after giving a reasonable opportunity of being heard to the applicant.(d)While considering the application for conversion, the authorised officer shall satisfy himself that the proposed conversion will not-(i)obstruct natural water courses thereby causing water logging of agricultural lands in the neighbourhood, or(ii)obstruct water courses laid out for carrying water for irrigating agricultural holdings in the neighbourhood.(e)The authorised officer, if considers the conversion to be objectionable or not genuine or the information given by the applicant is not correct, may record the same and reject the application with intimation to the applicant.
