Section 2(1) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999
(1)In this Act, unless the context otherwise requires :-(a)"area of operation" in relation to Farmers' Organisation means a contiguous block of land in the command area of an irrigation system as may be notified by the State Government for the purposes of this Act;(b)"ayacut road" means a road within the area of operation of a farmers' organisation for the purpose of irrigation and agriculture but does not include a road vested in a Gram Panchayat, Janpad Panchayat, Zila Panchayat, Nagar Panchayat, Municipal Council, Municipal Corporation or Public Works Department of the State Government;(c)"command area" means an area irrigated or capable of being irrigated either by gravitational flow or by lilt irrigation or by any other method from a Government or the Government aided source and includes every such area whether it is called 'ayacut' or by any other name under any law for the time being in force;(d)"Competent Authority" means the Competent Authority appointed under Section 21;(e)"distributary system" means and includes,-(i)all main canals, branch canals, distributories and minor canals constructed for the supply and distribution of water for irrigation;(ii)all works, structures and appliances connected with the distribution of water for irrigation; and(iii)all field channels and other related channels and structures under a pipe outlet;(f)"drainage system" in relation to an irrigation system includes,-(i)channels either natural or artificial, for the discharge of waste or surplus water and all works connected therewith or ancillary thereto;(ii)escape channels from an irrigation or distribution and other works connected therewith, but does not include works for removal of sewage;(iii)all collecting drains and main drains to drain off surplus water from field drains; and(iv)all field drains and related structures under pipe outlets;(g)"Farmers' Organisation" wherever it occurs, shall mean and includes,-(i)water users' association at the primary level consisting of all the water users' as constituted under Section 3;(ii)distributory committee at the secondary level as constituted under Section 5; and(iii)project committee at the project level, as constituted under Section 7;(h)"field channel" includes a channel existing or to be constructed by the State Government or by the land holders or by any agency to receive and distribute water from a pipe outlet or an opening in a water course for irrigation of field belonging to Government or private owners;(i)"field drain" includes a channel excavated and maintained by the land holder or by any other agency, to discharge waste or surplus water from the land holding under a pipe outlet and includes drains, escape channels and other similar works existing or to be constructed;(j)"financing agency" means any commercial bank or any co-operative society or any other bank or organisation established or incorporated under any law for the time being in force, which lends money for the development of the area of operation of the Farmers' Organisation;(k)"hydraulic basis" means the basis for identifying a viable irrigated area served by one or more hydraulic structures such as headworks, distributories, minors, pipe outlets and the like;(l)[ "Irrigation system" means such major, medium and minor irrigation system for harnessing water for irrigation and other allied uses from Government sources and also sources created by means of community participation, which is duly permitted by the District Collector and includes reservoirs, open head channels, diversion system, anicuts, stop dams, lift irrigate schemes, tanks, well and the like, and such irrigation system irrigating an area greater than 40 hectares; [Substituted by M.P. Acl No. 12 of 2003.]Explanation. - (i) "major irrigation system" means irrigation system under major irrigation project having irrigable command area of more than 10,000 hectares;(ii)"medium irrigation system" means irrigation system under medium irrigation project having irrigable command area of more than 2,000 hectares and upto 10,000 hectares;(iii)"minor irrigation system" means irrigation system under minor irrigation project having irrigable command area upto 2,000 hectares.](m)"land holder" means an owner and or a tenant recorded as such in the record of rights under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) in respect of land in the notified ayacut area of an irrigation system;(n)"maintenance" means execution 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 holders in the area of operation;(o)"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;(p)"warebandi" means 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;(q)"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;(r)"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;(s)"canal officer" means the following Officers of the [The Water Resources Department or the Narmada Valley Development Department] [Substituted by M.P. Act No. 22 of 2001.] namely :-(a)The Chief Engineer;(b)Superintending Engineer;(c)Executive Engineer;(d)Sub-Divisional Officer; and(e)Canal Deputy Collector.
