Section 31(5) in Orissa Pani Panchayat Rules, 2003
(5)(a)Where a member has defaulted in payment ,of such levy/water rate levied by the Farmers' Organisation, the Executive Committee shall prepare a list of defaulters along with amounts due, and publish the same in the notice board.(b)The defaulters list so prepared under Clause (a) shall be furnished to Tahasildar of the area in whose jurisdiction the area of operation of Farmers' Organisation lies; for recovery under the Orissa Public Demands Recovery Act.
