Section 70 in The Maharashtra Irrigation Act, 1976
70. Cancellation of agreement for failure to maintain field channels.
(1)If, in the opinion of a Canal Officer duly empowered in that behalf, the holders and occupiers, under an irrigation agreement, fail to maintain their field-channels, then provisions of section 31 shall apply as they apply in relation to a field-channel under that section. If the holders and occupiers fail to maintain their field-channels on two or more such occasions, the Canal Officer duly empowered in this behalf may, at any time after giving notice, cancel, with the previous approval of the Appropriate Authority, the irrigation agreement.(2)An order of the Canal Officer under this section shall be in writing and shall be published in some prominent place in the village or in any specified area concerned and shall be proclaimed by beat of drum; and thereupon the irrigation agreement shall cease to have effect.
