(1)In these Rules, unless there is anything repugnant in the subject or context. -(a)"Act" means the Bihar Lift Irrigation Act, 1956 (Bihar Act XVI of 1956);(b)"Corporation" means the Bihar State Water Development Corporation Limited or the Bihar State Hilly Area Lift Irrigation Corporation Limited;(c)"Chief Engineer" or "Additional Chief Engineer" means the Officer who controls the works of the Superintending Lift Irrigation Officer and his sub-ordinates;(d)"Form" means a Form given in Appendix to these Rules;(f)"Lift Irrigation Deputy Collector or Revenue Officer" means the Deputy Collector or Revenue Officer incharge of the Revenue Collection of the area in which the Lift Irrigation work falls;(g)"Lift Irrigation Assistant Revenue Officer" means the Lift Irrigation Assistant Revenue Officer in charge of one or more Revenue Circles under the Lift Irrigation Deputy Collector or Revenue Officer;(h)"Lift Irrigation Ziladar" means the officer appointed to make assessment or collection of revenue in any Lift Irrigation Division;(i)"Section" means a Section of the Act;(j)"Rule" means a Rule of these Rules;(k)"Sectional Lift Irrigation Officer" means the Engineer in-charge of any section in which the Lift Irrigation work falls;(l)"Sub-divisional Lift Irrigation Officer" means the Engineer in-charge of any sub-division in which the Lift Irrigation work falls;(m)"Superintending Lift Irrigation Officer" means the Superintending Engineer in-charge of a Circle in which the Lift Irrigation work falls; and(n)"Assured irrigable command area" means the area notified as such.
