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State of Maharashtra - Section

Section 24 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006

24. Delineation of area of operation of Lift Irrigation Water Users' Association.

(1)Subject to the provisions of rule 3, in the delineated area of a Lift Irrigation Water Users' Association on reservoir or Kolhapur Type Weir or barrage or river or canal or storage tank, the following shall be deemed to be the members of the concerned Lift Irrigation Water Users' Association:-
(a)All the owners of the existing Individual Lift Irrigation Schemes.
(b)All members of the existing co-operative Lift Irrigation Schemes.
(c)All members of the existing Lift Irrigation Schemes jointly owned by the landholders or occupiers.
(2)Sanctions to all Lift Irrigation Schemes under the Act shall be given as per the guidelines issued by the Water Resources Department of the Government from time-to-time.
(3)In case of the Lift Irrigation Water Users' Association, linkages with the Upper Level Associations shall be as follows :-
Sr. No Category Linkage
1. Individuals having Lift Irrigation sanctions from Canal. To be included as members of nearby WaterUsers' Association at minor level.
2. Lift Irrigation Water Users' Association on canal. To be included in the respective Canal LevelAssociation. Members of Managing Committee of such LiftIrrigation Water Users' Association on canal shall be members ofGeneral Body of respective Canal Level Association.
3. Lift Irrigation Water Users' Association on reservoir. To be included in the respective Project LevelAssociation. Members of Managing Committee of Lift IrrigationWater Users' Association on reservoir shall be members ofGeneral Body of respective Project Level Association.
4. Lift Irrigation Water Users' Association on Kolhapur Typeweirs on rivers in the command area of an irrigation project. To be included in the respective Project LevelAssociation. Members of Managing Committee of Lift IrrigationWater Users' Association on river in the command area shall bemembers of General Body of respective Project Level Association.
5. Lift Irrigation Water Users' Association on rivers from damto pick up weir. To be included in the respective Project LevelAssociation. Members of Managing Committee of Lift IrrigationWater Users' Association on rivers from dam to pick up weirshall be members of General Body of respective Project LevelAssociation.
6. Lift Irrigation Water Users' Association on Kolhapur Typeweirs on rivers (with back up reservoir). (a) If a KolhapurType weir has got number of Lift Irrigation Water Users'Association, then those Lift Irrigation Water Users' Associationshall first be included in Lift Irrigation Water Users'Association at Kolhapur Type weir level.(b) Lift IrrigationWater Users' Association at Kolhapur Type weir levels, shall beincluded in the respective Project Level Association.(c) Members of Managing Committee of lowerlevel Lift Irrigation Water Users' Association shall be themembers of General Body of respective Upper Level associations.
7. Lift Irrigation Water Users' Association on Kolhapur Typeweirs on rivers (without back up reservoirs). (a) If a KolhapurType weir has got number of Lift Irrigation Water Users'Association, then those Lift Irrigation Water Users' Associationshall first be included in Lift Irrigation Water Users'Association at Kolhapur Type weir level.(b) Members of Managing Committee of lowerlevel Lift Irrigation Water Users' Association shall be themembers of General Body of respective Upper Level associations.
(4)If, the Lift Irrigation Water Users' Association are found to be under-utilizing (actual utilization is less than seventy per cent.) its applicable water entitlement, for a period of not less than five consecutive years, then the Canal Officer not below rank of an Executive Engineer shall, after giving a reasonable opportunity of being heard to the concerned Lift Irrigation Water Users' Association, cause to get the water entitlement of the Lift Irrigation Water Users' Association revised. The delineated area of that Lift Irrigation Water Users' Association shall, for aforesaid reason, be also liable for revision.