Section 72(2) in The Maharashtra Irrigation Act, 1976
(2)The draft scheme shall contain the following particulars, that is to say:—(a)the area to which the scheme applies;(b)the survey numbers of lands included in such area and the names of holders and occupiers thereof;(c)the period or periods during which water will be supplied to such lands;(d)the crop or crops which will be permitted to be grown thereon;(e)the water rate at which water may be supplied to each land included in the scheme: Provided that, no water rate shall be determined by any Zilla Parishad or the company except with the previous approval of the State Government;(f)the amount to be paid by the Appropriate Authority for the management of the canal to the Water Committee;(g)for the publication of the scheme in the Official Gazette; and(h)fixing the period of not less than three months from the date of receipt of the individual notice under sub-section (3) for submission of objections or suggestions to such scheme.
