Section 23 in The Maharashtra Irrigation Act, 1976
23. Construction of field- channels
Field-channels (except the water-course) shall be constructed by the holders or occupiers of land at their cost but subject to the direction of a Canal Officer. The water-course shall be constructed by the Appropriate Authority, but maintained by such holders or occupiers of land; and the provisions of this Act in so far as they relate to maintenance of field-channels shall mutais mutandis apply in relation to such water-course. Explanation—(1)For the purposes of this Act, water-course means the idle length of a channel between an outlet and a field-channel.(2)If any question arises as to what is the idle length of any channel constituting a water-course, the question shall be referred to the Canal Officer duly empowered in this behalf, and his decision on the question shall be final and conclusive.
