Section 22(5) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(5)On preparation of such list of items of works under sub-section (4), the Canal Officer not below the rank of an Executive Engineer duly empowered in this behalf, shall inform the Water Users' Association, the schedule of completion of repairs and renovation, if any required, to ensure that water can be delivered to the entire command area of the canal system, within the designed and specified period. The schedule of completion for the works of Priority-I, shall not extend beyond the period of twelve months, from the date of joint inspection, except with the consent of the concerned Water Users' Association. After completion of Priority-I works, the system will be tested and handed over to Water Users' Association. If the Water Users' Association fails to take over the system, within one month of such testing, it shall stand handed over to the Water Users' Associations. The participation of Water Users' Association in repairs and renovation works shall be as prescribed. After such handing over of the system, Priority-II works shall be completed within a period not exceeding eighteen months. The Canal Officer shall have power to extend such period, in exceptional circumstances.
