Section 23(1) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(1)For every area of operation delineated under this Act or where a Water Users' Association for flow irrigation has been duly constituted under this Act, it shall be the duty of the concerned Canal Officer to provide a proper measuring device or devices on the canal at the point of supply to Water Users' Association and ensure its proper working from time to time.
