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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006

(2)In order to ensure equity of water supply within a project and to protect environment the Appropriate Authority shall, whenever and wherever found necessary, impose any of the following restrictions on the use of ground water.-
(a)Horizontal or lateral bores shall not be taken.
(b)The depth of the bore holes or dug wells shall be as specified by the Appropriate Authority.
(c)The Water Users' Association shall utilize ground water in its area of operation only. However, the Appropriate Authority may permit the use of ground water beyond the area of operation of Water Users' Association only for valid purposes as approved by the Appropriate Authority.