Section 25 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
25. Freedom of recycling irrigation water and use of ground water.
(1)The Water Users' Association in the areas under the Management of Irrigation Systems by Farmers shall have the freedom of recycling the water, at its own cost, for irrigation:Provided that, there shall not be any extra charge to be paid to the Appropriate Authority for such recycling.(2)The Water Users' Associations shall also have the freedom of using groundwater in their command area, in the prescribed manner, in conjunction with canal water or otherwise:Provided that, there shall not be any extra charge to be paid to the Appropriate Authority for use of such groundwater.(3)In order to ensure equity of water supply within project and river basin and to protect environment, the Appropriate Authority may prohibit the formation of obstructions to drainage within certain limits by taking recourse to the provisions of sections 19, 20 and 21 of Maharashtra Irrigation Act, 1976.
