Section 29(2) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(2)The agreement shall, inter alia, contain the provisions for following:-(i)Objectives of the Agreement;(ii)Water Use Entitlement;(iii)Water rate and assessment on volumetric basis;(iv)Rights of member of the Water Users' Association;(v)Rights of the Water Users' Association;(vi)Recovery of water charges;(vii)Previous dues;(viii)Maintenance and Repairs of the Canal System;(ix)Maintenance and Repairs of field channels and field drains;(x)Special incentives, if any, given by the Appropriate Authority, from time to time;(xi)Resolution of conflicts;(xii)Period of Agreement;(xiii)Termination or Revision of Agreement;(xiv)Joint inspections, rehabilitation, schedule of balance work and handing over; etc;(xv)Compensation;(xvi)Penalties;(xvii)Technical guidance and training;(xviii)All other matters, as prescribed, which need to be provided for carrying out the purposes of this Act, in the Agreement under this Act.
