Section 2 in Gujarat Irrigation and Drainage Rules, 2014
2. Definitions.
- In these rules, unless the context otherwise requires:-(1)"Act" means the Gujarat Irrigation and Drainage Act, 2013.(2)"Appellate Authority" means Canal-Officer of the rank of the Executive Engineer of the concerned project or part of the project;(3)"Canal" includes-(a)all canals, channels, water-courses, pipes and reservoirs constructed, maintained or controlled by the Government for the supply or storage of water;(b)all works, embankments, structures and supply and escape- channels connected with such canals, channels, pipes or reservoirs; and all roads constructed for the purpose of facilitating the construction or maintenance of such canals, channels, pipes or reservoirs;(c)all field channels, drainage-works and flood embankments;(d)river, stream, lake, natural collection of water or natural drainage channels or any part thereof; to which the State Government may apply the provisions of section 4, or the water of which has been applied or used before the passing of this Act for the purpose of any existing canal;(e)all lands belonging to the Government which are situated on a bank of any canal, and which have been appropriated under the orders of the Government for the purposes of such canal;(f)all tube wells, artesian wells, bore-wells and dug wells, constructed by the Government and maintained or controlled by the Government;(g)percolation tank or pond used for recharge of ground water;(4)"Canal Officer" means any person or an officer not below the rank of Overseer or Additional Assistant Engineer or equivalent cadre appointed as a canal officer under section 3 of the act, for the purposes of the Act,(5)"drainage work" means any work in connection with a system of irrigation or reclamation made or improved by the Government for the purpose of the drainage, whether under the provisions of section 14 of the Act, or otherwise, and includes escape- channels from a canal, dams, weirs, embankments, sluices, groins and other works connected therewith, but does not include works for the removal of sewage from towns;(6)"Executive Engineer" means an Executive Engineer in charge of Irrigation in any area and includes any officer duly empowered in that behalf.(7)"Federation" means a federation of recognized associations;(8)"field channel" means any channel or pipe, constructed and maintained by the holder of a land either by himself or jointly with other holders of lands or constructed by the Government and maintained by such holder or holders beyond a water-course and includes all subsidiary works connected with any such channel or pipe;(9)"flood-embankment" means any embankment constructed or maintained by the Government in connection with any system of irrigation or reclamation works for the protection of lands from inundation or which may be declared by the Government to be maintained in connection with any such system, and includes all groins, spurs, dams and other protective works connected with such embankments;(10)"Form" means a form prescribed under these rules.(11)"Government" means the State Government;(12)"Hot weather crop" means a crop grown within the period between the end of the cold weather season and the breaking of the monsoon season.(13)"Hot weather season" means the period from the 16th February till the 15th June ensuing.(14)"Kharif crop" means a crop grown within the period from the break of the monsoon season to the beginning of the cold season.(15)"land under irrigation command of a canal" means such lands as are irrigated or capable of being irrigated from the canal, being under its command and shall includes such lands as are or shall be deemed to be irrigated within the meaning of section 34;(16)"Lift Irrigation Scheme" means the scheme in which the water is pumped from water body such as river, stream, drain, nalla, kotar, lake, pond, reservoir, bandhara, canal, tube-well, natural collection of water, etc. and supplied to the area situated at higher elevation for the purpose of irrigation or other purpose;(17)"Monsoon season" means the period from the 16th June till the 15th November ensuing.(18)"outlet" an opening in a canal through which water is delivered in to water-course, field channel, pipeline or directly to any land;(19)"owner" includes every person having a joint interest in the ownership in land, building or such other things; and all rights and obligations which attach to an owner under the provisions of this Act shall attach jointly and severally to every person having such joint interest in the ownership;(20)"Perennial crop" means a crop which is irrigated continuously for a period of more than eight months.(21)"prescribed" means prescribed by rules made under section 47;(22)"Rabi crop" means a crop grown between the period 16th October and 15th March ensuing.(23)"Seasonal crop" means a crop which is sown, cultivated and reaped during a particular season of the year.(24)"Sub-Divisional Officer" means the Deputy Executive Engineer in charge of irrigation in any area subordinate to the Executive Engineer.(25)"Superintending Engineer" means the Superintending Engineer in charge of Irrigation in any area.(26)"Two season crop" means a crop the period of growth of which extends over the whole or part of both the monsoon and Rabi seasons.(27)"Water Conservation Structure" means any structure permanent or otherwise constructed or maintained for the purpose of impounding or diverting water of any river, stream, lake or any natural collection of water and includes any dam, weirs, bandhara, tidal regulator, check-dam, sluices, head wall, groins, spreading channels or any other works constructed for water conservation;(28)"water-course" means a channel constructed and maintained at the cost of the Government to supply water from an outlet;(29)"Water Users' Association (WUA)" means an Association as defined in clause (I) of section 2 of the Gujarat Water Users' Participatory Irrigation Management Act, 2007 ("PIM Act, 2007");(30)"Year" means the period beginning on and from the 16th June of the calendar year and ending on the 15th June of the next calendar year.
