Section 15(8) in The Orissa Irrigation Rules, 1961
(8)Any person may within fifteen days from the date of service of the notice under Sub-rule (7) present his objection to the Irrigation Officer regarding his liability to pay the amount and the correctness of the amount payable by him. The Irrigation Officer after making a summary inquiry shall record his decision regarding the person or persons liable to pay the acreage rate for the lands in question and the amount payable by each such person. No objection shall be entertained as to the quantum of acreage rate fixed by Government.
