Section 129(4) in The Maharashtra Irrigation Act, 1976
(4)The Water Committee shall—(a)assist the Canal Officer in detecting and preventing encroachment on the lands appertaining to any such work, prevent damage to such work and report to the Canal Officer any wilful damage caused thereto;(b)be responsible for the distribution of water according to regulations made in that behalf with the previous approval of the State Government or any officer authorised in that behalf;(c)decide the crops to be grown in phase and other system;(d)ensure that the persons responsible to carry out the repairs referred to in section 125, are responsible for the proper up-keep of the said work;(e)report to the Canal Officer duly empowered in that behalf the names of persons who neglect or avoid to carry out the repairs referred to in section 125; or who use water from any canal whether or not situated in the village in an unauthorised manner;(f)have the power to levy fine for unauthorised use of water, or for any out of turn or irregular methods adopted for irrigation.
