Section 46 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
46. Lift Irrigation Water Users' Associations not to lift water directly from the Main Canal.
- The Lift Irrigation Water Users' Association shall not lift water directly from the Main Canal. Water shall be made available to the Lift Irrigation Water Users' Association by flow under gravity through an arrangement in the intake well built by the Lift Irrigation Water Users' Associations at their own cost:Provided that, in case of the existing, individual Lift Irrigation Schemes joining the Lift Irrigation Water Users' Association, as well as the existing Lift Irrigation Water Users' Associations, even after registration of such Associations under section 39, the condition of constructing in take wells shall be relaxed.
