Section 18 in The Maharashtra Irrigation Act, 1976
18. Means of crossing canals to be provided and obstruction to drainage to be avoided.
Suitable means of crossing canal shall be provided at such places as the Appropriate Authority thinks necessary for the reasonable convenience of the inhabitants of the adjacent land; and suitable bridges, culverts or other works shall be constructed to prevent the drainage of the adjacent land being obstructed by any canal. Road bridges shall, as far as possible, be provided on all roads crossing a canal, including certified village roads shown by two dotted lines on a village plan. In case of dispute on the question of providing such crossing and of constructing bridges, culverts and other works the matter shall be referred to the State Government and the decision of the State Government on the question shall be final and conclusive, and shall not be called in question in any civil court.Removal of obstructions to drainage
