Section 40 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
40. Appeals.
(1)Every order passed by the Managing Committee of the Water Users' Association at Minor Level shall be appealable to the Managing Committee of the Distributory Level Association or to the Sub-Divisional level Canal Officer, if the Distributory Level Association does not exist.(2)Every order passed by the Managing Committee of the Distributory Level Association or by the Sub-Divisional level Canal Officer shall be appealable to the Managing Committee of the Canal Level Association or to the concerned Executive Engineer if the Canal Level Association does not exist.(3)Every order passed by the Managing Committee of Canal Level Association or by the Executive Engineer shall be appealable to the Project Level Association or to the concerned Superintending Engineer if the Project Level Association does not exist.(4)Every order passed by the Managing Committee of a Project Level Association or by the concerned Superintending Engineer shall be appealable to the Chief Engineer.(5)All appeals preferred under the Act or under sub-rules (1) to (5) shall be in writing signed by the appellant alongwith a fee of rupees ten payable to the Appellant Authority. Such appeal may be delivered at the office of the Appellate Authority by the appellant in person during the office hours or forward the same through post. Provided that, the individual or the Water Users' Association against whom an appeal has been lodged shall be given a reasonable opportunity of being heard.(6)All the relevant record in respect of the conflict resolution shall be maintained properly in the office of the concerned Water Users' Association and in the office of the concerned Canal Officer.Chapter-VIIIGeneral Provisions
