Section 114(2) in The Maharashtra Irrigation Act, 1976
(2)In particular and without prejudice to the generality of the provisions of sub-section (1), such rules may provide for all or any of the following matters, namely :—(i)under clause (24) of section 2, the manner in which payment shall be made for supply or facility of water from a canal;(ii)under clause (a) of section 4, declaring the meaning of ‘wet’ in relation to lands;(iii)under section 10, specifying the class of Canal Officers by whom the duties shall be performed or power exercised;(iv)(a)under clause (ix) of section (2) of section 34, prescribing the other particulars which the draft scheme for compulsory constructions of field channels shall contain;(b)under sub-sections (3) and (4) of section 34, prescribing the manner of publishing the draft scheme and the final scheme;(v)under section 35, prescribing the manner of construction of field channels under the final scheme;(vi)under sub-section (2) of section 37, prescribing the form of, and the manner in which, the notice to holders and occupiers of land to construct field channels shall be given;(vii)under clause (a) of sub-section (1) of section 39, prescribing the form of certificate of completion of field-channel to be issued by an authorised Canal Officer;(viii)under sub-section (3) of section 44, all matters connected with the enforcement of the provisions of the Land Acquisition Act, 1894 in so far as they are applicable to the acquisition of land or extinguishment of the right or interest;(ix)under sub-section (3) of section 47, determining the crops, and the period or periods during which such crops may be sown, planted and grown and for regulating supply of water for the purpose and for matters referred to in that sub-section;(x)under section 52, fixing charges for unauthorised use of water;(xi)under sub-section (1) of section 53, fixing charges in respect of water suffered to run to waste;(xii)under sub-section (1) of section 57, regulating the supply of water from any canal and also prescribing dates before which applications for supply of water shall be made and for sanctioning supply;(xiii)under sub-section (1) of section 58, prescribing the form of application for supply of water from a canal; and under sub-section (5), the manner in which the application for supply of water shall be dealt with;(xiv)under section 68, providing for remission of rates charged for supply of water under an irrigation agreement, where there has been a failure of crops or failure to deliver water owing to a defect in the head works or distribution system of a canal; and for deduction from rates under clause (e) of that section;(xv)under section 71, providing for distribution and payment of compensation for damages in respect of any land under any irrigation agreement when such agreement is cancelled;(xvi)under section (3) (g) of section 74, prescribing the manner in which the accounts of the amounts paid to the Water Committee shall be maintained by it;(xvii)under sub-section (1) of section 88, rules for determining the amount of extra charge;(xviii)under section 91, the guidelines subject to which the Collector shall prepare, add to or alter a list of persons liable to be required to assist on works or repairs urgently required;(xix)under section 93, regulating the animals or vehicles to pass in or across any of the works, banks or channels of a canal and also for directing that a penalty may be incurred for breach of any rule;(xx)under sub-section (2) of section 103, prescribing the officers to whom appeals against orders passed under any provisions of the Act shall be made in cases where there is no specific provision;(xxi)under section 105, prescribing the manner in which a person desiring to construct a well in his land under the irrigable command of a canal is required to inform the Canal Officer;(xxii)under section 106, prescribing the manner in which the Appropriate Authority may dispose of the rights in tank, bed-lands, fishing and plying of vessels in tanks, etc.;(xxiii)under section 120, the guide lines subject to which the Canal Officer may commute any right contained in the record of rights which in his opinion cannot be continued having regard to the maintenance or management of any Second Class Irrigation Works;(xxiv)under sub-section (1) of section 129, prescribing the guidelines for construction of a Water Committee for each village in which a Second Class Irrigation Work is situated;(xxv)for any other matter for which rules are required to be made under this Act, or generally for carrying out the purposes thereof.
