Section 27(1) in The Maharashtra Irrigation Act, 1976
(1)Every owner of a field-channel shall be bound—(a)to maintain all works necessary of the passages across such field-channel existing at the time of its construction, and of the drainage intercepted by it and for affording proper communications across it for the convenience of the occupants of neighbouring lands;(b)to maintain such field-channel in a fit state of repair for the conveyance of water ;(c)to allow the use of it to others or to admit other persons as joint owners thereof, on such conditions, as may be provided under the provisions of section 29.
