Section 11(o) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(o)[ to establish a system of enforcement of the Entitlements issued by the concerned River Basin Agency to various Categories of use and its regulation, through measurement and monitoring, with a view to ensure that the actual use of water, both in quantity and type of use, are in compliance with the Entitlements issued;] [[Clause (o) was substituted by Maharashtra 21 of 2011, section 3(3) (w.e.f. 8-6-2005).
