Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 53 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

53. Functions of Appropriate Authority and power and duties of Canal Officer.

- The functions of the Appropriate Authority and powers and duties of Canal Officer shall be as follows:-
(a)to delineate the areas of operation of Water Users' Associations at all levels and provide the information of the same to Water Users' Association;
(b)to determine and notify Applicable Water Entitlement for Water Users' Associations at all levels;
(c)to determine the method to arrive at Applicable Water Entitlement in deficit years;
(d)to ensure supply of water as per the Applicable Water Entitlement on bulk basis measured volumetrically to Water Users' Associations at all levels at agreed intervals every year;
(e)to rehabilitate, modernise, maintain and operate canal system not handed over to Water Users' Associations;
(f)to conduct joint inspection and ensure repairs and renovations works in consultation with Water Users' Association as prescribed;
(g)to enter into an Agreement with Water Users' Association
(h)to rehabilitate canal system in delineated areas under the Management of Irrigation System by Farmers, before handing over such system to Water Users' Association;
(i)to provide necessary technical and managerial assistance to Water Users' Associations for their capacity building;
(j)to provide all information to Water Users' Associations regarding availability of water, canal operation schedules and any other information relevant to Operation and Management of water supply in the areas under Management of Irrigation System by Farmers;
(k)to issue after assessment in a prescribed manner, the bill for water supplied to a Water Users' Association and to recover the same;
(l)without prejudice to the generality of the provisions of the section 53, the concerned Canal Officer shall, initiate constitution of Water Users' Association under Sections 10, 13 and 16, only after the minor level Water Users, Associations (Primary Branch of Water Users' Association) has been operational in an efficient manner and the Appropriate Authority, is satisfied in the manner prescribed;
(m)to carry out any other function that may be prescribed to accomplish the objectives of the Water Users' Associations.