Section 58(1) in The Maharashtra Irrigation Act, 1976
(1)Every person desiring to have a supply of water from a canal shall submit a written application to that effect to a Canal Officer duly empowered in this behalf to receive such applications in such form as shall from time to time be prescribed by the State Government in this behalf. Such applications shall be submitted before such date as the Canal Officer shall duly notify in such manner as he thinks best for the information of all such persons interested in making such applications.
