Section 52(1) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(1)Every Water Users' Association at any Level shall perform the following functions, namely:-(a)to seek the following information from the Upper Level Association or the concerned Canal Officer, as the case may be, and maintain its record and pass it on to its members,-(i)Applicable Water Use Entitlement of such Association and that of its members;(ii)Number of rotations planned;(iii)Irrigation interval fixed;(b)to collect, check and either sanction or reject partly or fully water applications or water indents of members based on criteria prescribed and unless previous dues are paid, no water shall be supplied to such members;(c)to seek information regarding canal operation schedule from the Upper Level Association or the concerned Canal Officer, prepare detailed water distribution programme or Rotational Water Supply for members before every rotation and ensure volumetric supply to each members as per their entitlement:Provided that, in case of Minor Irrigation Project having only one Water Users' Association, that Water Users' Association itself shall prepare canal operation schedule for the project;(d)to convene a meeting of the Managing Committee before each irrigation season to guide and help the members regarding,-(i)Canal operation schedule and water distribution programme;(ii)public notice to be issued;(iii)maintenance of canal system before commencement of season;(iv)the information about the latest decisions taken by the Upper Level Associations and the Appropriate Authority;(e)to receive Applicable Water Entitlement from the Upper Level Association or the concerned Canal Officer and supply it to the members as per their Water Use Entitlement strictly following principle of tail to head;(f)to maintain rotation wise or season wise Water Account in the prescribed form and to remit to the Canal Officer; the water charges within the prescribed period against the Bills received from the Canal Officer;(g)to regulate and monitor water distribution to the members;(h)to assess water charges payable from the members and send bills in the prescribed form; and to remit to the Canal Officer the water charges within the prescribed period against the bills received from the Canal Officer;(i)to collect prescribed service charges for operation and maintenance from the Lower Level Water Users' Association and to remit its share to the Upper Level Association, or, the concerned canal officer, as the case may be;(j)to carry out annual maintenance and repairs to canal system falling under its jurisdiction;(k)to ensure that, the members maintain their canal system in good condition and they receive agreed maintenance amount in time;(l)to maintain the records as prescribed;(m)to resolve disputes, if any, amongst the members;(n)to raise and utilise resources as mentioned in Chapter V of this Act;(o)to undertake all allied activities related to agriculture;(p)to prepare and submit annual report including the Water Audit and the Audited accounts to General Body;(q)to enable the Government to publish the Annual Irrigation Status Report, furnish to the Canal Officer, the requisite information, as prescribed, in time;(r)to undertake any other activities required to accomplish the objectives of that Water Users' Association.
