Section 12(1) in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
(1)There shall be an Agreement between the Water Users' Association and the Upper Level Water Users' Association or the Canal Officer, in the format specified by the Appropriate Authority:Provided that, except the Water Users' Association at Minor Level, all the upper Level Water Users' Association shall have to furnish a bank guarantee equivalent to fifty per cent. of the annual water charges as a security deposit.
