Section 40(5) in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
(5)All appeals preferred under the Act or under sub-rules (1) to (5) shall be in writing signed by the appellant alongwith a fee of rupees ten payable to the Appellant Authority. Such appeal may be delivered at the office of the Appellate Authority by the appellant in person during the office hours or forward the same through post. Provided that, the individual or the Water Users' Association against whom an appeal has been lodged shall be given a reasonable opportunity of being heard.
