(z)"owner" means a person who for the time being is receiving, or is entitled to receive, the rent of any land or building whether on his own account or on account of himself and other or as an agent, trustee, guardian or receiver for any other person or who should so receive the rent or be entitled to receive it if the land or building or part thereof were let to a tenant and also includes(i)the Custodian of Evacuee Property in respect of evacuee property vested in him under the Administration of Evacuee Property Act, 1950 (Central Act 31 of 1950).(i)the garden, grounds and out-houses, if any, appertaining to a building or part of a building; and(i)A Government Railway means the General manager of a Zonal Railway; and(i)a person shall be deemed to "reside" in any dwelling house which or some portion of which he sometimes, whether uninterruptedly or not, uses as a sleeping apartment; and(ii)a person shall not be deemed to cease to "reside" in such dwelling house merely because he is absent from it or has elsewhere another dwelling house in which he resides, if there is the liberty of returning to it any time and no abandonment of the intention of returning to it;(af)"rule" means a rule made by the Government under this Act by notification in the Official Gazette;(ag)"sewage" means night-soil and other contents of water closets, latrines, privies, cess pools or drains, and waste water or other normal effluent from shafts, kitchens, bathrooms, stables, cattle sheds and other like places but excludes cow-dung;(ah)"sewer" means any device for carrying of sewage;(ai)"sewerage" means a system of sewers for collection, treatment or disposal of sewage and includes sewerage work;(aj)"sewerage work" means any sewer channel, duct, collection, treatment and disposal unit, pumping station engine, mobile collecting unit and other machinery and any adjacent land not being private property and any land, building or other thing for the collection or treatment or disposal of sewage;(ak)"street" means any way, road, lane, square, court, alley, passage, whether a thoroughfare or not and whether built upon or not, over which the public have a right of way and also the roadway or footway over any bridge or causeway;(al)"telegraph authority" means the authority as defined under section 3 (6) of the Indian Telegraph Act, 1885 (13 of 1885);(am)"telegraph line" means a wire or wires for the purpose of a telegraph as defined in the Indian Telegraph Act, 1885 (13 of 1885);(an)"trunk main" means a main constructed for the purpose of _ conveying water from a source of supply to a reservoir or from a rreservoir to another reservoir or for the purpose of conveying water, in bulk from one part of the limits of supply to another part of those limits or for the purpose of giving or taking a supply of water in bulk;(ao)"water works" means any source of water supply like a stream, lake, spring, river, or canal, well, reservoir, cistern and tank, dug well, bore well, dug-cum-bore well, tubewell, ranny well, filter points and infiltration galleries, any channel, duct, whether converted or open, desalination plants, treatment units, sluice or supply main, culvert, bridge, engine, water tank, hydrant, stand pipe or post, conduit and machinery and any adjacent land not being private property and any land, building or other thing for supplying water or for protecting a source of water supply and pipe or for treatment of water.(ii)A non-Government Railway means the person who is the owner or lessee of the Railway or the person working for the Railway under an agreement;(ad)"regulation" means regulation made by the Board under section 109; (ae) "reside"(ii)any fittings affixed to a building or part of building;(ab)"prescribed" means prescribed by rules, framed by the Government under section 108;(ac)"Railway administration", in relation to(ii)the Director of Estates in the Central Government, the Secretary of the Delhi Development Authority, constituted under the Delhi Development Act, 1957 (Central Act 61 of 1957), the General Manager of a Railway and the Head of a Government department, in regard to properties under their respective control;(aa)"premises" means any land or building or part of a building and includes
