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      • 1. Short title.
      • 2. Revival of certain rules.
      • 1. Short title and extent.
      • 2. Application.
      • 3. Repeal and savings.
      • 4. Definitions.
      • 5. Power to enter and survey, etc.
      • 6. Power to enter for repairs and to prevent accidents.
      • 7. Power to prohibit obstructions or to order their removal.
      • 8. Power to remove obstructions.
      • 9. State Government to provide means of crossing canals.
      • 10. Power to impress labour in emergency.
      • 11. Construction of water-courses.
      • 12. Construction, extension, improvement or alteration of a watercourse on the application of person interested.
      • 13. No alteration of water-course except with the consent of Irrigation Officer.
      • 14. Obligations of owners of land receiving supply from water-course.
      • 15. Enforcement of said obligations.
      • 16. Settlement of disputes concerning water-courses.
      • 17. Use of land acquired for water-course for other purpose.
      • 18. Construction of water-courses by Government and recovery of cost incurred.
      • 19. Special provision for recovery of past expenses incurred by Government.
      • 20. Water supply to be subject to rules.
      • 20A. Regulation and use of water from Government water source.
      • 21. Water to be supplied on written application.
      • 22. Power to stop water supply.
      • 23. Duration of supply.
      • 24. Right to supply of water transferable alongwith property in respect of which supply given.
      • 25. No claim against State Government.
      • 26. Owner and occupier to afford free passage of water over their lands.
      • 27. Classification of irrigation works.
      • 28. Levy of water-rates and compulsory basic water-rates.
      • 28A. Re-assessment of water-rate after consolidation of holdings.
      • 28B. Review.
      • 29. Appeal.
      • 29A. Revision.
      • 30. Levy of water cess.
      • 31. Unauthorised use of water.
      • 32. Liability of occupiers of lands benefiting from unauthorised use of water.
      • 33. Dates of payment of charges and mode of recovery of arrears.
      • 34. Amount payable under this Act to be a charge on the land benefited.
      • 35. Persons liable to pay the charges under the Act and the extent of such liability.
      • 36. Concession to the people who have contributed to the cost of execution of an irrigation work.
      • 37. Exemption of water-rate and compulsory basic water-rate in full or In part.
      • 38. Meaning of the term "water-rate" used in this Chapter.
      • 39. For damaging irrigation work, etc.
      • 40. For endangering stability of irrigation work, etc.
      • 41. Obstruction to be removed and damage repaired.
      • 42. Persons employed on canal may take offenders into custody.
      • 43. Saving of prosecution under other laws.
      • 44. Payment of fine as award to informant.
      • 45. Composition of offences.
      • 46. Appointment of officers and inspection of irrigation works.
      • 47. Appeals.
      • 48. Powers of revision.
      • 49. Offences under this Act to be cognizable.
      • 50. Power to summon and examine witnesses.
      • 51. Manner of serving notices.
      • 52. Jurisdiction of Civil Courts barred.
      • 53. Power to make rules.
      • 54. Revision of record-of-rights.
      • 55. Protection of persons acting in good faith and limitation for suit or prosecution.
      • 56. Power to remove difficulties.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Procedure of enquiry.
      • 4. Manner of publication in respect of any work other than a minor irrigation work.
      • 4A. Manner of publication of notice for inviting objections and suggestions in respect of rejected minor irrigation works.
      • 5. Filing of objections and suggestions.
      • 6. Notification regarding decision of State Government in respect of projected irrigation works, other than minor irrigation works.
      • 6A. Disposal of objections and suggestions in respect of projected minor irrigation works.
      • 7. Principles for providing means of crossing.
      • 8. Manner of providing additional means of crossing.
      • 9. Construction of water-courses of new irrigation works.
      • 10. Construction of water-courses of existing irrigation works and irrigation works under construction.
      • 11. Application for construction of water-course.
      • 12. Construction of the water-course by private arrangements.
      • 13. Construction of water-course where private arrangement is not possible.
      • 14. Limitation for execution of or repairs to water-courses.
      • 15. Recovery of the cost incurred for construction of water-courses by Government.
      • 16. Issue of revised notice for recovery of cost of construction of water-courses.
      • 17. Prohibition of growing crops in the edge of water-courses.
      • 18. Classification of irrigation works for water-supply.
      • 19. Delimitation of areas for crops other than the staple cereal crops.
      • 20. Preparation of irrigation charts for supply of water for staple cereal crops and other crops.
      • 21. Supply of water.
      • 22. Regulation of water-supply in case of insufficiency of the water in the irrigation work.
      • 23. Schedule of water-rate and special rates.
      • 23A.
      • 24. Manner of filing application.
      • 25. Mode of enquiry.
      • 26. Application for supply of water for any purpose other than irrigation.
      • 27. Mode of enquiry and execution of agreement.
      • 28. Restriction to the sanction of supply of water for purposes other than irrigation.
      • 29. Order in which water has to be supplied.
      • 30. Stoppage of supply of water.
      • 31. Power to stop water-supply.
      • 32. Application for selling or sub-letting water of an irrigation work.
      • 33. Water-rate leviable when crop sanctioned is not planted or fails and another crop is grown.
      • 34. Water-rate leviable when mixed crops are grown.
      • 35. Furnishing of information regarding interruption or stoppage.
      • 36. Application for remission.
      • 37. Owner or occupier to allow free passage of water over his land.
      • 38. Class of irrigation work subject to the compulsory basic water-rate.
      • 39. Compulsory basic water-rate and water-rates how to be fixed.
      • 40. Additional water-rate leviable, if any crop which requires more water than the staple cereal crop is grown during the base period of staple cereal crop.
      • 41. Particulars of low lands.
      • 42. Concessional compulsory basic water-rate for low land.
      • 43. Rates for lift irrigation provided at the expense of owner or occupier.
      • 44. Lands irrigated by existing private sources how to be assessed.
      • 45. Assessment of compulsory basic water-rate.
      • 46. Appeals in regard to final assessment Section 29.
      • 46A. Revision in regard to final assessment.
      • 47. Levy of rates for unauthorised use of or waste of water.
      • 48. Compulsory basic water-rate and water-rates when payable.
      • 49. Proportion of liability for payment of water-rate.
      • 50. Period of rebate to be granted.
      • 51. Exemption from compulsory basic water-rate and water-rates.
      • 52. Prohibition of passage on or across irrigation work Section 39.
      • 53. Prosecution for refusal to allow free passage of water Section 39.
      • 54. Composition of offences.
      • 55. Appointment of officers.
      • 56. Annual inspection of irrigation work for efficient maintenance.
      • 57. Appeal.
      • 58. Revision Section 48.
      • 59. Appeal under Section 54 (5).

The Orissa Irrigation (Revival of Rules Relating to Compulsory Basic Water-Rate) Rules, 1974

Published vide Notification S.R.O. 786/74, dated 31st October, 1974, Orissa Gazette Extraordinary No. 1668/1.11.1974

or435


Notification No. S.R.O. 786/74, dated 31st October, 1974. - In exercise of the powers conferred by Section 53 of the Orissa Irrigation Act, 1959 (Orissa Act 14 of 1959), the State Government do hereby make the following rules the same having been previously published as required by Sub-section (1) of the said section, namely :

1. Short title. - These rules may be called the Orissa Irrigation (Revival of Rules relating to Compulsory Basic Water-Rate) Rules, 1974.

2. Revival of certain rules. - It is hereby declared that the provisions contained in the Orissa Irrigation Rules, 1961 including the Schedule appended thereto and Forms prescribed thereunder, in so far as they relate to Compulsory Basic Water-rate which had become inoperative shall subject to the provisions contained in the proviso to Section 53 of the Orissa Irrigation Act, 1959 revive and become operative with the modification specified thereunder.

Modification

In the said rules, in Part-A of the Schedule for the figures "4", "3", "2" and "1" occurring under the heading "Rate per acre per year" the figures "8", "6", "4" and "2" shall be respectively substituted.

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