Section 2 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
2. Definitions.
- In these Rules :-(a)"The Act" means the Punjab Betterment Charges and Acreage Rates Act, 1952.(b)"Perennial irrigation" means canal irrigation available throughout the year.(c)"Restricted Perennial Irrigation" means the canal irrigation available throughout the year except during the months of July and August.(d)"Kharif Irrigation" means canal irrigation available during the months April to September, both inclusive.(e)"Rabi Irrigation" means canal irrigation available during the months of October to March, both inclusive.(f)"Included lands" means land for which canal water has been provided in a duly sanctioned [outlet] [Punjab Government Notification dated 1.10.55.] under any irrigation scheme coming within the purview of this Act. Any area subsequently incorporated in the scheme shall also be considered to be "included lands".(g)"Board" means a Committee consisting of a Revenue Officer of the rank of a Collector and a Canal Officer of the rank of a Divisional Canal Officer, appointed by Government, for appraisement of the enhancement in the value of lands included in an irrigation scheme for the purpose of levy of Betterment Charges.(h)"Chief Engineer" means Chief Engineer for the time being in charge of the scheme for the purposes of levy of Betterment Charges.(i)[ Outlet - the term used to designate the work which passes water from Government Channels to a water course] [New clause (i) added by ibid.].
