Maharashtra act 004 of 1998 : The Maharashtra Tapi Irrigation Development Corporation Act, 1997

Section 1.Short title, extent and commencement.

(1) This Act may be called the Maharashtra Tapi Irrigation Development Corporation Act, 1997.

(2) It shall extend to the main stream of Tapi River in the State of Maharashtra and such other area or areas, as the State Government may, by notification in the Official Gazette, specify.

(3) It shall be deemed to have come into force on the 4th December 1997.

Section 2.Definitions.

Section 3.Establishment of Tapi Irrigation Development Corporation.

Section 4.Constitution of Corporation.

Section 5.Executive Committee.

Section 6.Disqualification for membership and removal of members.

Section 7.Meetings of the Corporation.

Section 8.Constitution of committees.

Section 9.Provision for inviting officers of Government and local authority.

Section 10.Filling up of casual vacancy of member.

Section 11.Act not to be invalidated by vacancy, informality, etc.

Section 12.Officers and servants of Corporation.

Section 13.Disqualification of all officers and staff.

Section 14.Authentication of orders, etc. of Corporation.

Section 15.Vesting and transfer of property to Corporation.

Section 16.Decision of the State Government on the vesting of property to be final.

Section 17.Power of State Government to depute certain Government employees to Corporation.

Section 18.Functions of Corporation.

Section 19.General powers of the Corporation.

Section 20.Water Charges for supply of water for irrigation, industrial and domestic purpose.

Section 21.Responsibility of Corporation for payment of interest on borrowed money.

Section 22.Prohibition of construction of dam, bandhara, weir, etc., except with approval of Corporation.

Section 23.Co-ordination with other authorities to minimise inconvenience caused by submergence.

Section 24.Powers to be exercised by the Corporation under the Maharashtra Irrigation Act, 1976.

Section 25.Power of State Government to issue directions.

Section 26.Power to acquire land for purposes of this Act.

Section 27.Transfer of Government lands to Corporation.

Section 28.Power of Corporation to dispose of land, etc.

Section 29.Application of Corporation's assets, etc.

Section 30.Fund of Corporation.

Section 31.Contribution of Government to Corporation Fund.

Section 32.Grants, subventions, loans and advances to Corporation.

Section 33.Power of Corporation to borrow.

Section 34.Acceptance of deposits by Corporation.

Section 35.Power to spend.

Section 36.Expenditure on objects other than Irrigation and Power Projects.

Section 37.Allocation of expenditure chargeable to project on main objects.

Section 38.Reserve and other funds.

Section 39.Submission of budget to Corporation.

Section 40.Sanction of budget estimates.

Section 41.Government as Guarantor.

Section 42.Disposal of profits and deficits.

Section 43.Interest charges and other expenses to be added to and receipts taken for reduction of capital cost.

Section 44.Depreciation fund.

Section 45.Apportionment of betterment charges levied by State Government.

Section 46.Financial Statement and programme of work.

Section 47.Accounts and Audit.

Section 48.Concurrent and special audit of accounts.

Section 49.Furnishing of annual reports and returns, etc.

Section 50.Rehabilitation and resettlement of the project affected persons.

Section 51.Execution of contracts, etc.

Section 52.General penalty.

Section 53.Power of entry.

Section 54.Dues to be recovered as arrears of land revenue.

Section 55.Service of notice, etc.

Section 56.Public notice how to be made known.

Section 57.Notice period for performance.

Section 58.Default in performance of duty.

Section 59.Offence by companies.

Section 60.Authority for prosecution.

Section 61.Compounding of offences by Corporation.

Section 62.Penalty for obstruction.

Section 63.Delegation of powers of Corporation.

Section 64.Protection of action taken in good faith.

Section 65.Chairman, the three Vice-Chairmen, Executive Director, Members and Officers, etc., to be public servants.

Section 66.Effect of provisions of the Act inconsistent with other laws.

Section 67.Power to make rules.

Section 68.Power to make regulations.

Section 69.Power to remove doubts and difficulties.

Section 70. Dissolution of Corporation.

Section 71.Repeal of Mah. Ord. XVIII of 1997 and saving.