(1)In these Rules, unless there is anything repugnant in the subject or context. -(a)"Act" means the Bihar Lift Irrigation Act, 1956 (Bihar Act XVI of 1956);(b)"Corporation" means the Bihar State Water Development Corporation Limited or the Bihar State Hilly Area Lift Irrigation Corporation Limited;(c)"Chief Engineer" or "Additional Chief Engineer" means the Officer who controls the works of the Superintending Lift Irrigation Officer and his sub-ordinates;(d)"Form" means a Form given in Appendix to these Rules;(f)"Lift Irrigation Deputy Collector or Revenue Officer" means the Deputy Collector or Revenue Officer incharge of the Revenue Collection of the area in which the Lift Irrigation work falls;(g)"Lift Irrigation Assistant Revenue Officer" means the Lift Irrigation Assistant Revenue Officer in charge of one or more Revenue Circles under the Lift Irrigation Deputy Collector or Revenue Officer;(h)"Lift Irrigation Ziladar" means the officer appointed to make assessment or collection of revenue in any Lift Irrigation Division;(i)"Section" means a Section of the Act;(j)"Rule" means a Rule of these Rules;(k)"Sectional Lift Irrigation Officer" means the Engineer in-charge of any section in which the Lift Irrigation work falls;(l)"Sub-divisional Lift Irrigation Officer" means the Engineer in-charge of any sub-division in which the Lift Irrigation work falls;(m)"Superintending Lift Irrigation Officer" means the Superintending Engineer in-charge of a Circle in which the Lift Irrigation work falls; and(n)"Assured irrigable command area" means the area notified as such.(2)All words and expressions used in these Rules and not defined but defined in the Act shall respectively have the same meanings as are assigned to them in the Act.
