Section 20 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
20. Water Charges for supply of water for irrigation, industrial and domestic purpose.
The Corporation shall, from time to time, determine and levy water charges according to volume, for supply of water for irrigation, industrial and domestic purposes to the State Government, local authorities, Government agencies, cultivators and water users associations:Provided that, the levy of water charges shall be such that water charges so recovered shall be sufficient at least to cover the interest charges of the loan raised by the Corporation from the open market.
