Section 11(f) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(f)to review and clear water resources projects proposed at the sub-basin and river basin level to ensure that a proposal is in conformity with integrated State Water Plan and also with regard to the economic, hydrologic, and environmental viability and where relevant, on the State's obligations under Tribunals, Agreements, or Decrees involving inter-state Entitlements:
