Section 106 in The Maharashtra Irrigation Act, 1976
106. Rights in tank bed lands, fishing and plying of vessels in tanks etc., controlled or maintained by Appropriate Authority to vest in Appropriate Authority.
All rights to cut grass, to graze cattle, to cultivate land or to do other acts on land in the bed of or on the bank of any canal and to fish or ply a vessel in a reservoir or tank on, across or along a canal or channel maintained or controlled by the Appropriate Authority shall vest in the Appropriate Authority and the Appropriate Authority may dispose of any such rights in such manner as may be prescribed.
