Section 58 in The Maharashtra Irrigation Act, 1976
58. Application for supply of water.
(1)Every person desiring to have a supply of water from a canal shall submit a written application to that effect to a Canal Officer duly empowered in this behalf to receive such applications in such form as shall from time to time be prescribed by the State Government in this behalf. Such applications shall be submitted before such date as the Canal Officer shall duly notify in such manner as he thinks best for the information of all such persons interested in making such applications.(2)On receipt of an application for supply of water on yearly or seasonal basis under sub-section (1), a Canal Officer shall acknowledge the same forthwith. If the application is not in accordance with the prescribed form, the Canal Officer may return it to the applicant and direct the applicant to submit it again in the prescribed form duly completed before the date notified under sub-section (1). The application duly completed which is submitted before the date aforesaid shall also be duly acknowledged.(3)Every such application shall be disposed of by the Canal Officer within fifteen days from the last date notified as aforesaid and the decision of the Canal Officer notified on the notice board in the office of the Canal Officer and at such other place or places as the Canal Officer may direct and the decision so notified shall be deemed to be notice of such decision to all the applicants.(4)If the Canal Officer fails to notify his decision on the notice board in his office as aforesaid, then the applicant shall be deemed to have been permitted to take water from the canal specified in the application, but subject to the same conditions on which supply of water from the canal is sanctioned to other applicants.(5)On receipt of an application for supply of water otherwise than on yearly or seasonal basis, the Canal Officer shall deal with the application in such manner as may be prescribed.(6)Where an application is made for a supply of water to be used for purposes other than those of irrigation, the Canal Officer may, with the sanction of the Appropriate Authority, give permission for water to be taken for such purposes under such special conditions and restrictions, as to the limitation, control and measurement of the supply, as he may be empowered by the Appropriate Authority to impose in each case. Supply rates
