Section 2 in The Karnataka Tank Conservation and Development Authority Act, 2014
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Authorized officer" means any officer appointed by the Government under section 11;(b)"Authority" means the Karnataka Tank Conservation and Development Authority constituted under section 3;(c)"Chief Executive Officer" means the Chief Executive Officer of the Authority appointed under section 8;(d)"Designated Officer" means any officer who may belongs to any of the departments of Minor Irrigation or Rural Development and Panchayat Raj or Forest Department and appointed or designated as such by the Authority under section 10;(e)"Government" means the Government of Karnataka;(f)"Industry" includes any operation or process or treatment and disposal system, which consumes, water or any other liquid or gives rise to sewage effluents or trade effluents, but does not include any hydro power unit;(g)"Tank" or "Ponds" or "Lake" means an inland water-body irrespective of whether it contains water or not, but mentioned in revenue records as sarkari kere, kharab kere, kunte, katte or by any other name and includes the peripheral catchment areas (Rajakaluve) main feeder inlet and other inlets, bunds, weirs, sluices, draft channels, outlets and the main channels of drainages to and fro; but does not include,- Medium Irrigation tanks which has command area more than 2000 Hectors and above.(h)"Landscape" includes all forms of trees, shrubs, grasses whether naturally growing or planted in water bodies to enhance aesthetic value;(i)"Surface water" includes water occurring on the land of tanks as defined above;(2)Words and expressions used in this Act, but not defined herein, shall have the meanings assigned to them in the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964) and Karnataka Irrigation Act, 1964.Chapter-II Karnataka Tank Conservation and Development Authority
