Section 48 in The Maharashtra Irrigation Act, 1976
48. Power to fix ceiling on area of crops
The Appropriate Authority may by an order in writing fix a ceiling on the area of crops which may be grown in the lands under the irrigable command of a canal with water from such canal, and on the area of cash crops specified in such order which may be grown with water from wells situated under the irrigable command of such canal. Explanation.—In this section “cash crops” means sugarcane, irrigated cotton, irrigated ground-nut, betel leaves, citrus fruits, bananas, grapes, chikus, turmeric, arcanut, tobacco (irrigated) and such other crop as the State Government may, by notification in the Official Gazette, from time to time specify.Provisions as to supply
