Section 53(1) in The Maharashtra Irrigation Act, 1976
(1)If water supplied through a canal is suffered to run to waste, and if, after inquiry, the person through whose act or neglect such water is suffered to run to waste cannot be discovered, the person or all the persons chargeable in respect of the water supplied through such canal shall be liable or jointly liable, as the case may be, for the charges which shall be made in respect of the water so wasted, under a rule made in that behalf under section 114.
