Section 12(11) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(11)Notwithstanding anything contained in this Act, a person having more than two children shall be required to pay one and half times of the normal rates of water charges fixed under clause (d) of section 11 to get entitlement of water for the purposes of agriculture:Provided that, a person having more than two children on the date of commencement of this Act, shall not be required to pay such one and half times water charges so long as the number of children he had on such date of commencement does not increase:Provided further that, a child or more than one child born in a single delivery within the period of one year from such date of commencement, shall not be taken into consideration for the purpose of this sub-section.Explanation. - For the purpose of this sub-section,-(a)Where a couple has only one child on or after the date of such commencement, any number of children born out of a single subsequent delivery shall be deemed to be one entity;(b)"child" does not include an adopted child or children.
