Section 39(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)The Collector may permit the laying of water mains, pipes, and underground cables and construction of cess-pools through, on, over or underneath any Government land on payment of an annual sum not exceeding 5 per cent of the market value of the land occupied for the purpose, subject to a minimum of one rupee and on such conditions as the Collector may, in consultation with the Executive Engineer concerned, deem fit to impose.
