Section 36(3) in Orissa Pani Panchayat Rules, 2003
(3)Those members who do not abide by the decisions of the Executive Committee/General Body or who do not pay the water cess/taxes or who do not make contributions towards the activities of the Association shall be subjected to the following course of action; namely:(a)The Executive Committee may take decision not to supply water or provide benefits to such person;(b)The Executive Committee may order recovery of damages and cause reimbursement of the loss to the assets or income of the Farmers' Organisation; and(c)This is without prejudice to any penalty that may be imposed under any Act in force.
