Section 66 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
66. Ownership and control of specified items or components to vest with State Government.
- Unless otherwise decided by the Government, the ownership and the control of the following shall vest in the Government, namely:-(i)Reservoirs and Head works of any irrigation project;(ii)main rivers and their tributaries;(iii)Government buildings, colonies and lands;(iv)Government vehicles;(v)Government telecommunication systems:Provided that, the Government may, upon request being made in that behalf, permit a Water Users' Associations to use the facilities mentioned at clauses (iii), (iv) and (v) in the prescribed manner, on payment of such charges as may be prescribed. The Government may depute its employees to the Water Users' Associations, if such request is made by the Water Users' Association.
