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

State of Odisha - Subsection

Section 47(2) in The Orissa Irrigation Rules, 1961

(2)The rate for water used in unauthorised manner otherwise than irrigation shall be made having regard to the volume of water used and the benefit produced by such use at a rate not exceeding six times the bulk-rate fixed for filling of tanks in the Schedule attached to these rules.