Section 39 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
39. Power of the Collector to permit laying of water mains, etc, in, over etc, Government land.
(1)The Collector may permit the laying of water mains, pipes, and underground cables and construction of cess-pools through, on, over or underneath any Government land on payment of an annual sum not exceeding 5 per cent of the market value of the land occupied for the purpose, subject to a minimum of one rupee and on such conditions as the Collector may, in consultation with the Executive Engineer concerned, deem fit to impose.(2)The Collector may permit the erection of poles, towers, stay rods or stay rails for overhead cables on Government land on payment of annual rent at the rate of 25 paise per pole and 50 paise per tower, stay rods rail.(3)The annual payment may be revised at intervals of less than 15 years.(4)An agreement in Form VIII shall be taken if the land is permitted to be used to lay water mains and pipes, in Form IX for laying under ground cables, in Form X for the construction of a cess-pool, and in Form XI for the erection of poles, towers, stay rods or stay rails for over head cables.
