Section 59 in The Maharashtra Irrigation Act, 1976
59. Determination of rates for supply of canal water.
(1)Such rates shall be liveable for canal water supplied for purposes of irrigation, or for any other purpose under this Chapter as shall from time to time be determined by the Appropriate Authority: Provided that the water rates levied by the Company or the Zilla Parishad shall be determined with the previous approval of the State Government.(2)The rates shall be payable by the person on whose application the supply is granted, or by any person who uses the water so supplied.
