Section 12(6) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(6)The Authority shall fix the Quota at project level, sub-basin level, basin-level, on the basis of the following principles:-(a)for equitable distribution of water in the command area of the project, every landholder in the command area shall be given Quota;(b)The Quota shall be fixed on the basis of the land in the command area:Provided that, during the water scarcity period each landholder shall, as far as possible, be given Quota adequate to irrigate at least one acre of land;(c)in order to share the distress in the river basin of sub-basin equitably, the water stored in the reservoirs in the basin or sub-basin, as the case may be, shall be controlled by the end of October every year in such way that, the percentage of utilizable water, including kharif use, shall, for all reservoirs approximately be the same;(d)subject to the condition of efficient use of water, the existing private sector lift irrigation management schemes shall be allowed to continue for a period of five years from the date of commencement of this Act and thereafter on the date that may be specified by the Government the provisions of sub-section (4) of section 14 shall apply:Provided that, having regard to geographical conditions, different dates may be notified for different areas;(e)the command area of private lift irrigation schemes, existing on the date of commencement of this Act, shall be treated at par with the notified command area of the irrigation projects.
