Section 57 in The Maharashtra Irrigation Act, 1976
57. Regulation of supply of water.
(1)Supply of water from any canal shall be regulated according to rules made in that behalf. Such rules may provide for calling for application for supply of water before the prescribed dates and for sanctioning supply, regard being had to the availability of water, the total area of the land for which water is to be supplied, the regularity in payment of water rates by the applicants, the crops to be grown on the lands from canals and other relevant factors, if any, which may be prescribed.(2)The sanctioned supply may either be on area basis as provided in this Chapter or on volumetric basis as provided in Chapter III of this Part.
