Section 146 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
146. [ Levy of cess on water-rate. [Section 146 was substituted by Maharashtra 3 of 2002, Section 4]
- The State Government or the concerned Irrigation Development Corporation from the date of its establishment, may levy a cess not exceeding twenty paise, on every rupee of water-rate leviable under the provisions of the Maharashtra Irrigation Act, 1976 or the concerned Irrigation Development Corporation Act, on the basis of assessment of authorized use of water.]
