Section 2 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
2. Definitions.
- In this Act, unless the context otherwise requires, -(i)"Authority" means the Rajasthan Lakes Development Authority constituted under section 8;(ii)"boundary" , in relation to a lake, means the lake boundary declared under section 4;(iii)"Chairperson" means the Chairperson of the Authority;(iv)"Chief Executive Officer" means the Chief Executive Officer of the Authority appointed as such by the State Government under section 10;(v)"committee" means a committee constituted under section 9;(vi)"construction" means any erection of a structure or a building including any addition or extension thereto, either vertically or horizontally and includes reconstruction, repair or renovation of an existing structure or building and excavation or filling the lake or protected area;(vii)"development" , in relation to a lake, includes ecological management, conservation, restoration and regeneration of a lake;(viii)"flow area" means the area through which streams or feeders flow to the lake for its recharge;(ix)"Fund" means the Rajasthan Lakes Development Authority Fund constituted under section 13;(x)"lake" means an inland water body, whether it is natural or manmade, whether it contains water or not and whether it has been recorded as such in any revenue or other official record or not, which has had, at any time during fifty years preceding the commencement of this Act, a total submerged area of not less than three hectares in case of water body having socio-cultural, heritage or religious importance and not less than ten hectares in other cases;(xi)"Local Authority" means the Ajmer Development Authority constituted under the Ajmer Development Authority Act, 2013 (Act No. 39 of 2013), the Jaipur Development Authority constituted under the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982), the Jodhpur Development Authority constituted under the Jodhpur Development Authority Act, 2009 (Act No. 2 of 2009), an Urban Improvement Trust constituted under the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959), or a Municipality constituted under the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009), a Panchayati Raj Institution constituted under the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994) or any other body or authority declared by the State Government by notification in the Official Gazette, to be a local authority for the purposes of this Act;(xii)"member" means the member of the Authority and includes Chairperson and Vice-Chairperson of the Authority;(xiii)"prescribed" means prescribed by rules made under this Act;(xiv)"protected area" means the protected area declared under section 4;(xv)"regulations" means the regulations made by the Authority under this Act;(xvi)"rules" means the rules made by the State Government under this Act;(xvii)"State" means the State of Rajasthan;(xviii)"town planning authority" means the Ajmer Development Authority constituted under the Ajmer Development Authority Act, 2013 (Act No. 39 of 2013), the Jaipur Development Authority constituted under the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982), the Jodhpur Development Authority constituted under the Jodhpur Development Authority Act, 2009 (Act No. 2 of 2009), an Urban Improvement Trust constituted under the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959), or a Municipality constituted under the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009), a Panchayati Raj Institution constituted under the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994) or any other body or authority declared by the State Government by notification in the Official Gazette, to be a local authority for the purposes of this Act;(xix)"Vice-Chairperson" means the Vice-Chairperson of the Authority.Chapter-II Lakes Boundaries and Protected Area
