Section 2(3) in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
(3)'Minor Irrigation System' means irrigation system under minor irrigation project having irrigable command area up to 2,000 hectares;(m)'Land Owner' means a person recorded as tenant / sub-tenant of land in the record of rights prescribed, prepared and maintained under the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) and rules made there under;(n)'maintenance' means execution and continuance of such works on the irrigation system as are necessary to ensure that the physical system designed to the standards operates for proper distribution of water to the land owners in the area of operation;(o)'notification' means a notification published in the Official Gazette, and the expression 'notified' shall be constructed accordingly;(p)'operational plan' means a schedule of irrigation deliveries with details of the mode and duration of supplies drawn up for regulation of irrigation in the command area of an irrigation system;(q)'osrabandi' means and includes a system of distribution of water allocation to one or more group of water users in proportion of command area of such group / groups indicating duration of such water allocation in a cycle of irrigation;(r)'outlet' means an opening constructed in main canal / branch canal/ distributary / minor and reservoir or through lift irrigation management which passes water into a water course or directly on any land;(s)'prescribed' means prescribed by the Government by rules made under this Act;(t)'Project Authority' means the authority appointed under section 23;(u)'warabandi' means and includes a system of distribution of water allocation to water users by turn, according to an approved schedule indicating the day, duration and the time of supply;(v)'water allocation' in relation to an irrigation system means distribution of water determined from time to time by a farmers' Organisation in its area of operation;(w)'water course' means any channel existing or to be constructed by the Government or by the land owners or by any agency to receive and distribute water from an outlet; and(x)'water user' means and includes any individual or body corporate or a society, using water for agriculture, domestic, power, non-domestic, commercial, industrial or any other purpose from a Government source of Irrigation.
