Section 49 in The Maharashtra Irrigation Act, 1976
49. Power to stop water.
The supply of water to any field-channel or to any person who is entitled to such supply shall not be stopped except—(a)whenever and so long as it is necessary to stop supply for the purpose of executing any work ordered by the Canal Officer duly empowered by the Appropriate Authority in this behalf;(b)whenever and so long as any field-channel by which such supply is received is not maintained in such repair as to prevent the wasteful escape of water there from;(c)whenever and so long as it is necessary to do so in order to supply in rotation the legitimate demands of other persons entitled to water;(d)whenever and so long as it may be necessary to do so in order to prevent the wastage or misuse of water;(e)within periods fixed from time to time by a Canal Officer duly empowered in this behalf, of which due notice shall be given;(f)whenever and so long as it is necessary to stop such supply pending a change in source thereof by a Canal Officer;(g)whenever and so long as it is necessary to stop or regulate such supply for the purpose of conservation of the canal water;(h)whenever and so long as canal water is used for sowing, planting or growing crops in contravention of the provisions of the notice under sub-section (2) of section 47;(i)Whenever and so long as stoppage is necessitated due to any cause beyond the control of the Appropriate Authority;(j)Whenever and so long as such person does not pay arrears of water rate even after requiring him to pay such arrears by a notice duly served on him.
