Section 89(1) in The Maharashtra Irrigation Act, 1976
(1)When the amount of water rate or instalment thereof or any other sum due in respect of any land payable to the Company or Zilla Parishad or to the Canal Officer on behalf of the Company or Zilla Parishad under the provisions of this Act is not paid to the Company or Zilla Parishad or to such Canal Officer on the date when it becomes due or when demanded after it has become due, such amount or sum may be recovered according to the provisions of sub-section (2) of this section.
