Section 49(6) in Maharashtra Land Revenue Code, 1966
(6)If a person intends to remove or discontinue the water course constructed under the authority conferred on him under this Section, he may do so after giving notice to the Tahsildar and the neighbouring holder.In the event of removal or discontinuance of such water course, the person taking the water shall fill in and reinstate the and at his own cost with the least practicable delay. If he fails to do so, the neighbouring holder may apply to the Tahsildar who shall require such person to fill in and reinstate the land.
