Section 112 in The Maharashtra Irrigation Act, 1976
112. Power of State Government to give directions to Company and Zilla Parishads regarding maintenance of their canals.
(1)The State government may, by an order in writing, give to the Company or any Zilla Parishad such instructions or directions for the maintenance or administration of the canals constructed, controlled or managed by it in such manner and within such period as may be specified in the order; and it shall be duty of the Company or the Zilla Parishad to give effect to such instructions or directions.(2)If the Company or a Zilla Parishad fails to give effect to such instructions or directions within the period specified in the order, the State Government may carry out the repairs or maintain the canal at its own expense in the manner indicated in the order made under sub-section (1); and the expenses of such repairs or maintenance of the canal shall forthwith be paid by the Company or the Zilla Parishad to the State Government.(3)If the expenses of such repairs or maintenance are not so paid, the Canal Officer duly empowered in this behalf may direct the officer in-charge of the treasury or bank in which the Company has its account or in which the district fund of the Zilla Parishad is kept, to pay the expenses of repairs or maintenance or as much portion thereof as is possible, from the balance of such account, or such fund, as the case may be.
