Section 27 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
27. Powers of Water Users' Association to charge for supply of water to members.
(1)The Water Users' Association shall have the power and responsibility to charge to its members, water rates as may he approved by the General Body of the Water Users' Association.(2)The Water Users' Association shall have the power to levy the minimum charges in respect of the land for which water is not demanded or used for irrigation by the member:Provided that, no such minimum charge shall be levied if the water is not available as per the Sanctioned Water Use Entitlement.(3)The Water Users' Association shall also have the power to levy the water charges for use of recycled water or ground water by members.(4)The Water Users' Association shall be entitled to recover the previous dues from its member the prescribed manner.
