Section 30 in The Maharashtra Irrigation Act, 1976
30. Prohibition of land acquired for field channel for other purpose; and prohibition against alteration of field channel.
(1)No land acquired for a field-channel shall be used for any other purpose without the previous consent of a Canal Officer duly empowered to grant such permission.(2)No field-channel shall be altered except with the permission in writing of the Canal Officer especially empowered in this behalf.
