Section 125 in The Maharashtra Irrigation Act, 1976
125. Obligation to carry out petty repairs.
In every Second Class Irrigation Work, the following repairs shall be performed by the persons on whom the obligation to perform them is imposed by the next following section, that is to say—(1)The filling up of fullies, ruts and holes especially at the back of revetments, and all petty repairs of a like nature essential for the safety of bunds, of tanks, channel-banks or other portions of the said Second Class Irrigation Work.(2)The prevention of the growth on such work of prickly pear, young trees and other vegetation endangering the safety or concealing the condition of such work.(3)The preservation of such bushes and grasses as have been planted for the protection of the interior water slopes of such work.(4)The clearance of silt from sluices, canals, masonry or concrete works, supply and distributing channels.(5)The clearance of waste weirs and waste-channels.
