Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 15 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006

15. Freedom of recycling irrigation water and use of ground water.

(1)The Water User's Association at all levels shall take all possible measures to keep ground water table in its area of operation within 3 meters from ground level, to avoid the incidents of salinity and water logging. The Water User's Association shall duly promote the use of ground water to meet these objectives.
(2)In order to ensure equity of water supply within a project and to protect environment the Appropriate Authority shall, whenever and wherever found necessary, impose any of the following restrictions on the use of ground water.-
(a)Horizontal or lateral bores shall not be taken.
(b)The depth of the bore holes or dug wells shall be as specified by the Appropriate Authority.
(c)The Water Users' Association shall utilize ground water in its area of operation only. However, the Appropriate Authority may permit the use of ground water beyond the area of operation of Water Users' Association only for valid purposes as approved by the Appropriate Authority.