Section 60(2) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(2)The acts referred to in sub-section (1) are as follows:-(a)damages, alters or obstructs canal system;(b)interferes with the flow, and water level in canal system;(c)pollutes or fouls the canal water, so as to diminish its utility for the given purposes or, so as to render it less fit for the given purpose;(d)destroys, tampers with, or removes any apparatus or part of any apparatus meant for operation and maintenance of canal system;(e)obstructs the implementation of scheduled irrigation;(f)uses water in unauthorised or wasteful manner;(g)lifts water in an unauthorised manner;(h)endangers the stability of canal system;(i)obstructs the flow in the drainage system;(j)neglects the maintenance of canal system;(k)prevents the lawful use of canal system by any person authorised to use the same;(l)does not pay the water charges in time;(m)contravenes any of the provisions of this Act or rules made thereunder.
