Section 32(2) in The Orissa Irrigation Rules, 1961
(2)The Collector may reject the application for supply of water or sanction the supply applied for wholly or in part and the orders so passed shall be communicated to the applicant. In case of sanction of the application in full or part, it shall be communicated to the applicant, with the direction to execute an agreement in Form 'L' by a specified date.
