Section 68 in The Maharashtra Irrigation Act, 1976
68. Liability due to irrigation agreement.
In addition to any incident applying generally to liability for payment of water rates, all irrigation agreement shall be subject to the following incidents, namely :—(a)the canal revenue payable there under shall be payable—(i)if the case falls under clause (c) (i) of section 62 for every year on all land under agreement, whether it has been sown or not and irrigated or not, and(ii)if the case falls under clause (c) (ii) of section 62 for any year on all land under agreement, which has been sown that year with any of the crops under agreement, whether it has been irrigated or not;(b)the canal revenue payable on any land for any year shall be collected from the occupier or on his default, from the holder of such land;(c)at any time when the amount of water available is deficient, or when damage is anticipated to the canal if a full discharge of water is delivered, its supply may be regulated in such manner as any Canal Officer duly empowered in this behalf may determine;(d)no claim shall arise against the Appropriate Authority for compensation for any loss arising from a failure or shortage in the supply of water for irrigation or from an excess of such supply:Provided that, rules may be made under this Act providing for remission of rates charged for supply of water under an irrigation agreement where there has been a failure of crops or a failure to deliver water owing to a defect in the head works or distribution system of a canal; and(e)the holder of wet land under the irrigable command of a canal in an irrigation agreement relating to the village or any other specified area in which such land is situated shall be entitled to such deduction, if any, from the rates charged for the supply of water under an irrigation agreement as may be provided by rules made under this Act.
