Section 88 in The Maharashtra Irrigation Act, 1976
88. Payment and recovery of water rate.
(1)Every water rate levied or charged under this Act shall be payable on such dates and to such officers as shall from time to time be determined under the orders of the Appropriate Authority. If the water rate is not paid on or before the due date, then there shall be paid an extra charge not exceeding ten percent of the amount due as may be prescribed.(2)Any such water rate or instalment thereof which is not paid on the date when it becomes due shall be deemed an arrear of land revenue due on account of the land, being either land under the irrigable command of a canal or land for the use of which canal water was supplied or which is benefited by percolation or leakage from any canal and shall be recoverable as such arrear by any of the process specified in section 176 of the Maharashtra Land Revenue Code, 1966, including the forfeiture of the said land.(3)Any rent payable to the owner of a field-channel by a person authorised to use such field-channel may be paid in such instalments and on such dates as the Canal Officer duly empowered to act under section 29 shall direct and no more of such rent shall at any time be payable to the owner thereof than is actually recovered from the person liable to pay.(4)(a)Any other sum due to the State Government or to Canal Officer under the provisions of this Act whether on behalf of the State Government or any other person under Part IV of this Act which is not paid when demanded shall, and(b)any rent or instalment thereof payable to the owner of the field channel which is not paid when it becomes due may, on behalf of the owner, be recoverable as an arrear of land revenue in accordance with the provisions of the Maharashtra Land Revenue Code, 1966.
