(1)A fee/water rate may be levied only on the resolution of the General Body, the purpose of which shall be,-(a)to provide facilities; or(b)to provide specific service; or(c)to meet many urgent needs of the Farmers' Organisation; or(d)to build up assets of the Farmers' Organisation; or(e)to improve the system.(2)In case of Lift Irrigation Points the water rate shall cover-(a)Energy charges;(b)Charges for maintenance and repairs;(c)Changes to improve the system; and(d)Cost of replacement.(3)The Executive Committee shall decide the amount of fee/water rate proportionate to the land holding and issue demand notice in Form-J; and in case of Lift Irrigation Points, the Executive Committee may assess such minimum charges of water rate as may be decided by the General Body in respect of users farmers in the ayacut who don't take up any cultivation during a season.(4)All fees/water rate collected shall be duly accounted for through proper receipts.(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.
