Section 2 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
2. Definitions
- In these rules, unless the context otherwise requires,-(i)'Act' means the Jammu and Kashmir Water Resources (Regulation and Management) Act, 2010;(ii)'Authority' means the Jammu and Kashmir Water Resources Regulatory Authority established under section 139 of the Act;(iii)'Chairperson' means the Chairperson of the Authority;(iv)'Chief Engineer' means(a)the Chief Engineer In-charge PHE in respect of drinking water supply and ground water; and(b)the Chief Engineer In-charge Irrigation and Flood Control in respect of irrigation, flood control and embankments.(v)'form' means the form appended to these rules;(vi)'licensing authority' means(a)in relation to clause (a) of sub-section (1) of section 91, the Government; and(b)in relation to clauses (b) to (e) of sub-section (1) of section 91, the Chief Engineer concerned.(vii)'Member' means the member of the Authority;(viii)'schedule' means the schedule appended to these rules;(ix)'Secretary' means the Secretary of the Authority;(x)'section' means the section of the Act;(xi)words and expressions used in these rules but not defined herein shall have the same meaning as are respectively assigned to them in the Act.
