Section 25 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
25. Supply of Electricity to Lift Irrigation Water Users' Association.
(1)The Canal Officer, duly empowered in this behalf, shall after holding a meeting with the Chairpersons or representatives of the Lift Irrigation Water Users' Association decide the area-wise and season-wise schedule of period for lifting of water. The Lift Irrigation Water Users' Association and the individual lift owners shall strictly observe this schedule.(2)Electric connections shall be provided to the Lift Irrigation Water Users' Association or the individual lift owners only on an order of the Canal Officer, not below the rank of an Executive Engineer, duly empowered in this regard.(3)If, any Lift Irrigation Water Users' Association or Individual Lift Owner violate any provisions of this rule, such electric connection of the Lift Irrigation Scheme shall be taken away or cut off by the Maharashtra State Electricity Board or the electricity provider on an order to that effect made by the Canal Officer :Provided that, before passing any such order the Canal Officer shall give a reasonable opportunity of being heard to such Lift Irrigation Water Users' Association or individual lift owner, as the case may be.(4)Any Order of the Canal Officer under sub-rule (3) shall be binding on the Maharashtra State Electricity Board or the Electricity Provider and it shall enforce the same forthwith.
