Section 70(1) in The Maharashtra Irrigation Act, 1976
(1)If, in the opinion of a Canal Officer duly empowered in that behalf, the holders and occupiers, under an irrigation agreement, fail to maintain their field-channels, then provisions of section 31 shall apply as they apply in relation to a field-channel under that section. If the holders and occupiers fail to maintain their field-channels on two or more such occasions, the Canal Officer duly empowered in this behalf may, at any time after giving notice, cancel, with the previous approval of the Appropriate Authority, the irrigation agreement.
