Section 14(1) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(1)From the date of commencement of this Act, no person shall use any water from any water source without obtaining the Entitlement from the respective River Basin Agencies:Provided that, no Entitlement shall be required in case of,-(a)any bore well, tube well or other well which are being used for domestic purposes; and(b)tanks, small reservoirs or catchments of rainwater harvesting with an annual yield capacity as may be decided by the Authority.[Provided further that, the Entitlement under this section shall be required only after the distribution of Entitlement has been determined and the criteria for issuance of Entitlement has been laid under section 11.] [This proviso was added by Maharashtra 21 of 2011, section 4 (w.e.f.8-6.2005.)]Explanation. - For the purposes of this section, the expression "person" shall include individual, group of individuals, all local authorities, associations, societies, companies, etc.
