Section 25(3) in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
(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.
