Section 14(4) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(4)Water shall not be made available from the canal for perennial crops in such area and from such date as may be notified by the Authority, unless the cultivator adopts drip irrigation or sprinkler irrigation or such other water saving technology approved by the Authority. The quantity of water so saved, after satisfying the future increased demand of drinking water, shall be distributed equitably in the command area and the adjoining area.
