Section 55 in The Maharashtra Irrigation Act, 1976
55. Land deriving benefit from percolation liable to water rate.
(a)Any cultivated land receiving by percolation or leakage from a canal or deriving by surface flow, an advantage equivalent to that which would be given by a direct supply of canal water for irrigation, or(b)any cultivated land irrigated by means of a well situated on either side of a canal, within a distance of 35 metres from the nearest boundary of the canal, shall be charged in respect of cultivated land falling under clause (a) a water rate not exceeding that which would ordinarily have been charged for a similar direct supply for the crop or the season during which the water is admitted in the canal, and in respect of cultivated land falling under clause (b), a water rate not exceeding one-half of such rate as may be determined by the Appropriate Authority.Explanation.—For the purposes of this section, land charged under this section shall be deemed to be land irrigated from a canal.
