Section 112(3) in The Maharashtra Irrigation Act, 1976
(3)If the expenses of such repairs or maintenance are not so paid, the Canal Officer duly empowered in this behalf may direct the officer in-charge of the treasury or bank in which the Company has its account or in which the district fund of the Zilla Parishad is kept, to pay the expenses of repairs or maintenance or as much portion thereof as is possible, from the balance of such account, or such fund, as the case may be.
