(1)Any person desiring to have supply of water from an irrigation work shall submit a written application to that effect to the officer duly empowered to receive such applications within such date, in such form and in such manner as shall from time to time be prescribed by the State Government in this behalf :Provided that no such application shall be necessary for irrigation of the crop or crops for which a compulsory basic water-rate is levied by the State Government under Section 28 [or for irrigation on any rabi crop] [Inserted Vide Orissa Act No. 17 of 1981.].
