Section 10(1) in Maharashtra Groundwater (Development and Management) Act, 2009
(1)On the advice of the State Authority, the State Government shall give directives to the concerned Government authorities to prepare a prospective Crop Plan based on the Groundwater Use Plan in the notified area, in consultation with the District Authority, the Watershed Water Resources Committee and Panchayat, in the manner as may be prescribed.This plan shall be binding on all the stakeholders and non- observance of the plan shall be deemed to be a cognizable offence under this Act.
