Section 22 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
22. Prohibition of construction of dam, bandhara, weir, etc., except with approval of Corporation.
No person shall construct, operate or maintain within the area of operation of the Corporation any dam, bandhara or weir or other work or any installation for the extraction of surface water without the prior approval of the Corporation:Provided that, the State Government or a local authority may, construct and operate such dams, weirs, Bandharas, etc., anywhere or across any river or basin within such area of operation or assign or handover such dam, bandhara, weir, etc., to the Corporation.
