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

State of Odisha - Subsection

Section 47(4) in The Orissa Irrigation Rules, 1961

(4)The Irrigation Officer on receipt of a report of unauthorised use of waste of water, shall after examination of such witnesses as he may consider necessary, record his orders fixing the levy of rates for such unauthorised use or for wastage of water and the person or persons liable to pay the same, with the reasons therefor.