Section 60(1) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(1)Any person who without any lawful cause, sanction or authority commits any of the acts specified in sub-section (2) within the area of operation of Water Users' Association shall be deemed to have committed an offence under this Act and shall, on conviction, be punished with imprisonment which may extend to six months or with fine which may be upto ten times the annual water charges or with both.
