Section 46 in The Maharashtra Irrigation Act, 1976
46. Modes of supply of canal water, power to charge minimum rate.
(1)Water from a canal may be supplied,—(a)on an application for irrigation or non-irrigation purposes as provided in Chapter II of this Part;(b)on volumetric basis as provided in Chapter III of this Part;(c)under an irrigation agreement as provided in Chapter IV of this Part ; or(d)under scheme in accordance with the provisions of Chapter V of this Part.(2)Water rates for the supply of water under clause (a), (b), (c) or (d) of sub-section (1), shall be paid according to the rates provided in Chapter II, III, IV or V of this Part.(3)Notwithstanding anything contained in sub-section (2), there shall be levied on all those holders or occupiers of lands within the irrigable command of a canal (not being land irrigated on wells within irrigable command) who do not avail of the facility of water supply during kharif and rabi seasons (being seasons determined as such by an order of the State Government) from such canal a water rate equal to fifty per cent. of the seasonal water rate applicable and in force in that season: Provided that no such water rate shall be levied if on demand water is not made available.
