Section 23A(3) in The Orissa Irrigation Rules, 1961
(3)Any industrial or commercial establishment using, diverting collecting or consuming water from Government water sources prior to the commencement of the Orissa Irrigation (Amendment) Act, 1993 shall be treated as a licensee under the said Act and shall be liable to pay the licence fees specified in these rules for a period of three months from the date of commencement of the said Act within which time such industrial or commercial establishment shall have to file an application in Form 'S' and obtain a fresh licence.
