Section 29(b) in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
(b)based on Applicable Water Entitlement determined by the Appropriate Authority in normal or deficit or surplus year, it shall be the responsibility of the Canal Officer to notify the Applicable Water Entitlement and to ensure the supply of water as per the Applicable Water Entitlement on bulk basis measured volumetrically to the Water Users' Association at all levels at agreed intervals every year;
