Section 29 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
29. Contents of Agreement.
(1)Supply of water for irrigation to any Water Users' Association at any level within the area of Management of Irrigation Systems by Farmers shall be in accordance with the Agreement to be signed by the Chairperson of the Water Users' Association and the Chairperson of upper level Association or the Canal Officer duly empowered in this behalf, as the case may be. A note of such agreement, shall be kept with the Water Resources Department in the prescribed manner.(2)The agreement shall, inter alia, contain the provisions for following:-(i)Objectives of the Agreement;(ii)Water Use Entitlement;(iii)Water rate and assessment on volumetric basis;(iv)Rights of member of the Water Users' Association;(v)Rights of the Water Users' Association;(vi)Recovery of water charges;(vii)Previous dues;(viii)Maintenance and Repairs of the Canal System;(ix)Maintenance and Repairs of field channels and field drains;(x)Special incentives, if any, given by the Appropriate Authority, from time to time;(xi)Resolution of conflicts;(xii)Period of Agreement;(xiii)Termination or Revision of Agreement;(xiv)Joint inspections, rehabilitation, schedule of balance work and handing over; etc;(xv)Compensation;(xvi)Penalties;(xvii)Technical guidance and training;(xviii)All other matters, as prescribed, which need to be provided for carrying out the purposes of this Act, in the Agreement under this Act.
