Section 39(4) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(4)An agreement in Form VIII shall be taken if the land is permitted to be used to lay water mains and pipes, in Form IX for laying under ground cables, in Form X for the construction of a cess-pool, and in Form XI for the erection of poles, towers, stay rods or stay rails for over head cables.
