Section 41 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
41. Permission to individual lifts on notified rivers or streams upstream of reservoir beyond the area of operation of Lift Irrigation Water Users' Associations on reservoir.
- In the case of Lift Irrigation on notified rivers or streams upstream of reservoir which are beyond the area of operation of Lift Irrigation Water Users' Associations along the periphery of a reservoir within the prescribed extent of water use and to all concerned project affected people as prescribed, the Canal Officer duly empowered by the Appropriate Authority, in this behalf, may give permission to individual lifts and exercise control thereon:Provided that, the Canal Officer shall, on constitution of the Lift Irrigation Water Users' Associations, cancel the individual sanctions given, under this section:Provided further that, the quantum of water to be allowed for lift irrigation along reservoir shall be determined in the prescribed manner depending upon the geographical situation and water availability.
