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State of Odisha - Section

Section 53 in The Orissa Irrigation Rules, 1961

53. Prosecution for refusal to allow free passage of water [Section 39].

- No owner or occupier of land under the irrigable command of an irrigation work shall refuse to allow free passage of water through or over lands in his possession or control for purpose of irrigation or drainage of lands except when such free passage causes unnecessary loss or damage to his own land. For breach of this rule a penalty to the extent of Rs. 200 may be imposed.