In these rules-(a)"Form" means a form in the Appendix to these rules;(b)"Section" means a section of the Bengal Irrigation Act, 1876;(c)"Collector of the District" means the Civil Officer concerned incharge of one of the districts of Gaya, Patna or Monghyr;(d)"Superintending Canal Officer" means the Superintending Engineer, having control of any Division on the Sakri Canal;(e)"Divisional Canal Officer" means the Executive Engineer in charge of the Sakri Canals;(f)"Sub divisional Canal Officer" means the Engineer Officer in charge of any subdivision of the Sakri Canals;(g)"Sectional Canal Officer" means the Engineer Officer in charge of any section of the Sakri Canal;(h)"Canal Deputy Collector" means the Deputy Collector in charge of the Irrigation Revenue Division of the Sakri Canals;(i)"Canal Revenue Assistant" means the Irrigation Revenue Officer concerned incharge of one or more Revenue Circles under the Canal Deputy Collector;(j)"Canal Ziladar" means the officer appointed to make assessments or collection in Sakri Canals including the Revenue Division;(k)"Chief Engineer" means the officer who controls, the work of the Superintending Canal Officer.Applications
