Section 23 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
23. Installation of Measuring Device.
(1)For every area of operation delineated under this Act or where a Water Users' Association for flow irrigation has been duly constituted under this Act, it shall be the duty of the concerned Canal Officer to provide a proper measuring device or devices on the canal at the point of supply to Water Users' Association and ensure its proper working from time to time.(2)The accurate flow measurement, the form of record in which it shall be entered into and the periodic evaluation thereof; as well as the mode of ascertaining the volume of water for a period in which measuring device is out of order, shall be such as may be prescribed.
