Section 27 in The Maharashtra Irrigation Act, 1976
27. Obligation of owner of field channel.
(1)Every owner of a field-channel shall be bound—(a)to maintain all works necessary of the passages across such field-channel existing at the time of its construction, and of the drainage intercepted by it and for affording proper communications across it for the convenience of the occupants of neighbouring lands;(b)to maintain such field-channel in a fit state of repair for the conveyance of water ;(c)to allow the use of it to others or to admit other persons as joint owners thereof, on such conditions, as may be provided under the provisions of section 29.(2)Every owner of a field-channel and every person duly authorised under the provisions hereinafter contained to use a field-channel shall be entitled to have a supply of water by such field-channel at such rates and on such terms as may from time to time be provided under section 59, section 60, section 67 or section 72, as the case may be:Provided that any owner of field-channel and, subject to the terms of any agreement between the parties, or to any condition imposed under section 29, any such person as aforesaid may, at any time by giving three months’ previous notice in writing in this behalf to a Canal Officer duly empowered to receive such notice resign his interest in such field-channel.
