Section 41 in The Maharashtra Water Conservation Corporation Act, 2000
41. Furnishing of annual reports and returns, etc.
(1)The Corporation shall prepare and submit to the State Government, in such form as may be prescribed, an annual report within six months after the end of every financial year of its activities during the previous financial year, with particular reference to, -(a)irrigation and command area development;(b)soil conservation and water conservation;(c)watershed development and management;(d)social forestry;(e)water supply;(f)recreation facilities;(g)use of lands;(h)works of saline and alkaline land; and(i)other activities of the Corporation.(2)The Corporation shall also furnish to the State Government such returns, statistics, reports, accounts and other information with respect to its conduct of affairs, properties or activities or in regard to any proposed work or scheme as the State Government may, from time to time, require.
