Section 18 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
18. Functions of Corporation.
The functions of the Corporation shall be—(a)to promote and operate,—(i)irrigation projects and command area development including flood control; and(ii)schemes for the generation of hydro-electrical energy;(b)to plan, investigate, design, construct and manage the irrigation projects, and command area development; up to a water use of 326.26 TMC at 75% dependability and to help drip irrigation schemes through the Agriculture Department of Government;(c)to plan, investigate, design, construct and manage the schemes of the generation of hydro-electrical energy;(d)to enter into contracts in respect of the works and any other matters transferred to the Corporation along with assets and liabilities under this Act;(e)to invite tenders, bids, offers and enter into contracts for the purposes of all the activities of the Corporation;(f)to promote participation of any person or body or association of individuals, whether incorporated or not, in planning, investigation, designing, construction and management of irrigation projects, and command area development and Hydro-Electric Power Projects including flood control;(g)to undertake schemes or works, either jointly with other corporate bodies, or institutions, or with Government or local authorities, or on agency basis in furtherance of the purposes for which the Corporation is established and all matters connected therewith;(h)to promote irrigation related activities such as fisheries, pisciculture, floriculture, horticulture, sericulture, tissue-culture, etc;(i)to promote tourism, water sports and other related activities on and around the irrigation and Hydro-Electric Power Projects;(j)to develop the land around or nearby lake and in other suitable locations with irrigation facilities and other infrastructure facilities and lease part or whole of such developed properties to the interested parties;(k)to prepare annual plan and five year working development plan;(l)to prepare annual budget;(m)to take in possession on the terms and conditions laid down by the Corporation, the existing co-operative Lift Irrigation Schemes, enumerated in the Schedule appended to this Act, each having ICA greater than 250 ha. in Jalgaon (21 Nos.) and Dhule (35 Nos.) districts, for operation and maintenance with their assets and liabilities, and hand over back to the co-operative Lift Irrigation Societies on a receipt of the full payment of expenditure incurred by the Corporation;(n)to undertake any other activities entrusted by the State Government in furtherance of the objectives for which the Corporation is established.
