Section 51(2) in The Maharashtra Irrigation Act, 1976
(2)No person entitled to the use of any work or land appertaining to any canal, and except in the case of any agreement referred to in such-section (1), no person entitled to use the water of any canal, shall sell or sublet or otherwise transfer, his right to such use without the permission in writing of a Canal Officer duly empowered to grant such permission.
