Section 53 in The Maharashtra Irrigation Act, 1976
53. Liability when water runs to waste.
(1)If water supplied through a canal is suffered to run to waste, and if, after inquiry, the person through whose act or neglect such water is suffered to run to waste cannot be discovered, the person or all the persons chargeable in respect of the water supplied through such canal shall be liable or jointly liable, as the case may be, for the charges which shall be made in respect of the water so wasted, under a rule made in that behalf under section 114.(2)All questions arising under this and the last preceding section shall, subject to the provisions of section 104, be decided by a Canal Officer duly empowered in this behalf.
