Section 45 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
45. Water supply to all Lift Irrigation Water Users' Associations and individual lifts to be regulated by Canal Officer.
- Water supply to the Lift Irrigation Water Users' Association and individual lifts in the State, if any, shall be controlled and regulated by the Canal Officer duly empowered by the Appropriate Authority in this behalf. The Canal Officer shall assist, in obtaining permission to install pumps in the course of a river:Provided that, if there is any difficulty in constitution of the Lift Irrigation Water Users' Associations on Main Canal, the Appropriate Authority may, after studying the feasibility, by order, hand-over the responsibility of individual lifts on uncommand side of Main Canal to nearby Water Users' Association at minor level for a specified period:Provided further that, the consent of the concerned Water Users' Association and the concerned holder or occupier of land shall be obtained for such handing over.
