Section 74(3) in The Maharashtra Irrigation Act, 1976
(3)The Water Committee shall—(a)manage the canal and ensure proper distribution of water to the lands included in the scheme; (b) decide the crops to be grown during any period or periods according to the provisions of the scheme;(c)carry out day-to-day maintenance and repairs of the canal;(d)maintain the irrigation system of the canal beyond the outlet in a fit state of supply of water;(e)assist the Canal Officer—(i)in detecting and preventing encroachment on the canal and on the lands appertaining thereto;(ii)for preventing damage to the canal; and(iii)for repairing any damage caused to the canal;(f)have power to impose a penalty for unauthorised use of water, or use of water out of turn or for growing crops contrary to the provisions of the scheme;(g)maintain accounts of the amount paid to it in such manner as may be prescribed.
