Section 55(b) in The Maharashtra Irrigation Act, 1976
(b)any cultivated land irrigated by means of a well situated on either side of a canal, within a distance of 35 metres from the nearest boundary of the canal, shall be charged in respect of cultivated land falling under clause (a) a water rate not exceeding that which would ordinarily have been charged for a similar direct supply for the crop or the season during which the water is admitted in the canal, and in respect of cultivated land falling under clause (b), a water rate not exceeding one-half of such rate as may be determined by the Appropriate Authority.
