Section 25 in The Maharashtra Irrigation Act, 1976
25. Procedure for constructing field channels.
(1)If the Canal Officer considers the construction of such field channel expedient, he may call upon the applicant to deposit any part of the expense, such officer may consider necessary.(2)Upon such deposit being made, the Canal Officer shall cause inquiry to be made into the most suitable alignment for the field channel and shall mark out the land, which in his opinion, it will be necessary to occupy for the construction thereof. Thereafter, he shall forthwith publish a notification in every village through which the field-channel is proposed to be taken, that so much of such land as is situated, within such village has been so marked out. Such notification shall state that suggestions or objections received by the Canal Officer within thirty days of the publication of such notification shall be duly considered after hearing the parties, if necessary.(3)The Canal Officer shall send a copy of such notification to the Collector of every district in which such land is situated for publication on such land.(4)Such notification shall also call upon any person who wishes to share in the ownership of such field-channel to make his application in that respect to the Canal Officer within thirty days of the publication of such notification.(5)If any such applicant appears, and his application is admitted, he shall be liable to pay his share in the construction of such field-channel and his share in the cost of acquiring the land for such field channel. The applicant shall be owner of such field-channel when it is constructed.
