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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(3) in The Orissa Irrigation Rules, 1961

(3)The charge for waste of water shall be made having regard to the volume of water wasted at a rate not exceeding six times the bulk-rate fixed for filling of tanks in the Schedule attached to these rules. For habitual wastage of water the charge shall be made at the maximum of the above prescribed rate.