Maharashtra Irrigation (Fixation Of Extra Charge On Water Rates) Rules, 1982

S Maharashtra 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA IRRIGATION (FIXATION OF EXTRA CHARGE ON WATER RATES) RULES, 1982 CONTENTS 1. Short title and commencement 2. Extra charge on water rates MAHARASHTRA IRRIGATION (FIXATION OF EXTRA CHARGE ON WATER RATES) RULES, 1982 In exercise of the powers conferred by clause (xvii) of sub-section (2) of Section 114 of the Maharashtra Irrigation Act, 1976, (Mah. XXXVIII of 1976) the Government of Maharashtra hereby makes the following rules for fixation of extra charge on water rates, the same having been previously published as required by sub-section (1) of the said Section 114, namely 1. Short title and commencement :- (1) These rules may be called the Maharashtra Irrigation (Fixation of extra charge on water rates) Rules, 1982. (2) They shall come into force on and from the 15th day of November 1982. 2. Extra charge on water rates :- I f the water rates leviable or charged under the Maharashtra Irrigation Act, 1976 (Mah. XXXVIII of 1976) are not paid on or before the dates determined by the Appropriate Authority under sub-section (1) of Section 88 of that Act, there shall be paid an extra charge at the rate of 10 per cent of the amount due on account of such water rates.

Act Metadata
  • Title: Maharashtra Irrigation (Fixation Of Extra Charge On Water Rates) Rules, 1982
  • Type: S
  • Subtype: Maharashtra
  • Act ID: 20786
  • Digitised on: 13 Aug 2025