Section 37 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
37. Reserve Fund.
- Every Water Users' Association shall create a Reserve Fund as required under section 58. Ten per cent. of water charges collected by the Water Users' Association and ten per cent. of profit accrued to the Water Users' Association shall be deposited every year in the account maintained separately for this purpose. Generally, it is expected that the accrued reserve fund shall be utilized for special or emergency repairs of the physical system in the jurisdiction of the Water Users' Association whenever required as approved by the Managing Committee.
