Section 112(2) in The Maharashtra Irrigation Act, 1976
(2)If the Company or a Zilla Parishad fails to give effect to such instructions or directions within the period specified in the order, the State Government may carry out the repairs or maintain the canal at its own expense in the manner indicated in the order made under sub-section (1); and the expenses of such repairs or maintenance of the canal shall forthwith be paid by the Company or the Zilla Parishad to the State Government.
