Section 112(1) in The Maharashtra Irrigation Act, 1976
(1)The State government may, by an order in writing, give to the Company or any Zilla Parishad such instructions or directions for the maintenance or administration of the canals constructed, controlled or managed by it in such manner and within such period as may be specified in the order; and it shall be duty of the Company or the Zilla Parishad to give effect to such instructions or directions.
