Section 2 in The Bihar Irrigation Field Channels Act, 1965
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context. -(a)'beneficiary' in relation to any irrigation work, water course, or field channel is a person whose land is irrigated or is capable of being irrigated by water course or field channel;(b)'Block' means an area declared as such under Section 3 of the Bihar Panchayat Samitis and Zila Parishads Act, 1961 (Bihar Act VI of 1962), and includes a Community Development Block constituted under the executive orders of the State Government in areas where that Act has been enforced;(c)'Block Development Committee' means a Committee constituted by that name in respect of a Community Development Block under the executive orders of the State Government in areas where the Bihar Panchayat Samitis and Zila Parishads Act, 1961 Bihar Act VI of 1962), has not been enforced;(d)'Block Development Officer' means an officer appointed as such under Section 20 of the Bihar Panchayat Samitis and Zila Parishads Act, 1961 (Bihar Act VI of 1962), and includes a Block Development Officer of a Community Development Block appointed under the executive order of the State Government where that Act has not been enforced;(e)[ 'Collector' means the Collector of the district and includes a Deputy Commissioner or any other officer appointed by the State Government under this Act to exercise all or any of the powers of a Collector;] [Substituted by Act 14 of 1982.](f)'co-operative society' means a society registered under the law relating to co-operative societies for the time being in force;(ff)[ 'Executive Engineer' means an Executive Engineer of the Department of Irrigation and Power appointed as such by the State Government to exercise the powers given to him under this Act and includes any other Officer of a statutory development authority or a company incorporated under the Companies Act, 1956, appointed under the said Act by the State Government to perform all or any of the functions of an Executive Engineer;] [Inserted by Act 14 of 1982.](g)'field channel' means any channel by which water is led from an irrigation work or water course into the field to be irrigated and includes all subsidiary works connected with any such channel, except the sluice or outlet through which water is supplied from an irrigation work or water course to such channel;(h)'Gram Panchayat' means Gram Panchayat constituted under the provisions of the Bihar Panchyat Raj Act, 1947 (Bihar Act VII of 1948);(i)'irrigation work' means any work of irrigation or any system of such work, natural or artificial, the construction, maintenance or improvement of which is financed wholly or partly by the State Government or a cooperative society or a Zila Parishad or a Panchayat Samiti or a Gram Panchayat and includes -(i)all canals, channels, tanks, reservoirs,ponds, spring ponds,lakes and other natural collection of water or parts thereof, all embankments, barrages, weirs,dams, guide banks, and all other works which are constructed,improved or maintained by the State Government or a co-operative society or a Zila Parishad or a Panchayat Samiti or a Gram Panchayat for the purposes of irrigation; and(ii)all lands used for the purposes of the work referred to in sub-clause (i) and all buildings, machinery, fences, gates and other erections connected therewith on such lands;(j)'land' includes interest in land, benefits arising out of land and things attached to the earth or permanently fastened to anything attached to the earth;(k)'Panchayat Samiti' means a Panchayat Samiti constituted under the Bihar Panchayat Samitis and Zila Parishads Act, 1961 (Bihar Act VI of 1962), and includes a Block Development Officer acting on the advice of the Block Development Committee in areas where that Act has not been enforced;(l)'State Government' means the State Government of Bihar;(m)'water course' means a channel connected to an irrigation work capable of supplying water for the irrigation of a block of land of not less than one hundred acres in area, which has been constructed partly or wholly by or at the cost of the State Government, a cooperative society or local authority, or beneficiary; and(n)'Zila Parishad' means a Zila Parishad constituted under the Bihar Panchayat Samitis and Zila Parishads Act, 1961 (Bihar Act VI of 1962).
