Section 60 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
60. Offences and penalties.
(1)Any person who without any lawful cause, sanction or authority commits any of the acts specified in sub-section (2) within the area of operation of Water Users' Association shall be deemed to have committed an offence under this Act and shall, on conviction, be punished with imprisonment which may extend to six months or with fine which may be upto ten times the annual water charges or with both.(2)The acts referred to in sub-section (1) are as follows:-(a)damages, alters or obstructs canal system;(b)interferes with the flow, and water level in canal system;(c)pollutes or fouls the canal water, so as to diminish its utility for the given purposes or, so as to render it less fit for the given purpose;(d)destroys, tampers with, or removes any apparatus or part of any apparatus meant for operation and maintenance of canal system;(e)obstructs the implementation of scheduled irrigation;(f)uses water in unauthorised or wasteful manner;(g)lifts water in an unauthorised manner;(h)endangers the stability of canal system;(i)obstructs the flow in the drainage system;(j)neglects the maintenance of canal system;(k)prevents the lawful use of canal system by any person authorised to use the same;(l)does not pay the water charges in time;(m)contravenes any of the provisions of this Act or rules made thereunder.
