Section 12 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
12. Agreement.
(1)There shall be an Agreement between the Water Users' Association and the Upper Level Water Users' Association or the Canal Officer, in the format specified by the Appropriate Authority:Provided that, except the Water Users' Association at Minor Level, all the upper Level Water Users' Association shall have to furnish a bank guarantee equivalent to fifty per cent. of the annual water charges as a security deposit.(2)Such Agreement shall be valid till it is cancelled by the concerned parties to the Agreement or their legal successors and it can be modified at any time by mutual consent of the parties to the Agreement.(3)The note of such Agreement shall kept by the Water Resources Department in the format specified in Form-A.
