Section 52 in The Maharashtra Irrigation Act, 1976
52. Liability when person using water in an unauthorised way cannot be identified.
If water supplied through a field-channel is used in an unauthorised manner, and if the person by whose act or neglect such use has occurred cannot be identified—(a)the person or all the persons on whose land such water has flowed, if such land has derived benefit there from, or(b)the person or all the persons chargeable in respect of the water supplied through such field-channel, if no land derived benefit there from, shall be liable, or jointly liable, as the case may be, for the charges which shall be made for such use under the rules made in that behalf.
