Section 2 in Rajasthan Water Resources Regulatory Act, 2012
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"aggregate bulk water entitlement" means an aggregate of entitlements issued to a group or association of water user entities for the purpose of joint management of the bulk water entitlements;(b)"allocation" means the portion or percentage of an entitlement declared annually or seasonally by the prescribed authority to be made available to the holder of an entitlement based upon the availability of water for the period within the sub-basin, river basin, project or storage facility for that season or year; and during water crisis or scarcity on the principle of proportionate entitlement;(c)"Authority" means the Rajasthan Water Resources Regulatory Authority established under section 3;(d)"Board" means the State Water Board constituted under section 14;(e)"bulk water entitlement" shall mean the volumetric entitlement to a share of the surface water resources produced by a project, river system or storage facility, for a specific category or categories of use, and deliverable within a specific period of time as specifically provided in the order granting the entitlement;(f)"category of use" shall mean use of water for different purposes such as for domestic, agricultural irrigation, agro-based industries, industrial or commercial, environmental, etc., and includes such other purposes as may be prescribed;(g)"Chairperson" means the Chairperson of the Authority;(h)"Council" means the State Water Council constituted under section 15;(i)"entitlement" means any authorization by an authority prescribed by the Authority to use the water for the purposes of this Act;(j)"Government" or "State Government" means the Government of Rajasthan;(k)"individual water entitlement" means any authorization by the Authority to use the water other than bulk water entitlement or an aggregate bulk water entitlement;(l)"Integrated State Water Plan" means a water plan approved by the State Water Council;(m)"irrigation project" means a project constructed to provide irrigation facilities to the land situated in the command area in accordance with the project reports or orders in this regard, as revised from time to time;(n)"Member" means a Member of the Authority and includes the Chairperson;(o)"prescribed" means prescribed by the rules or regulations made under this Act;(p)"prescribed authority" means any authority at various levels within the water resource management system that has been duly authorized by the Authority to determine and declare, on an annual or seasonal basis, the quota or amount of water available within a system for use as an allocated percentage of the entitlements duly issued by the Authority;(q)"project level entity" means a group of all water user entities, from a common supply source within a water resources project;(r)"Primary Dispute Resolution Officer" means any competent officer or officers authorized by the Government by general or special order for each river basin, to resolve the disputes with regard to the issuance or delivery of water entitlement, under this Act;(s)"quota" means a volumetric quantity of water made available to an entitlement holder, which is derived by multiplying an entitlement by the annual or seasonal allocation percentage;(t)"Selection Committee" means a Selection Committee constituted under section 5;(u)"State" means the State of Rajasthan;(v)"State Water Policy" means the Water Policy of the State;(w)"sub-basin" means a hydrologic unit, or hydrologic sub-unit of a river basin within the State;(x)"sub-surface entitlement" means an individual or bulk water entitlement to a volumetric quantity of water to be extracted in the command area of the irrigation project from a tube-well, bore-well or other well or by any other means of extraction of sub-surface water, or a group or field or wells duly and legally permitted, registered and constructed in accordance with standards prescribed by the Authority;(y)"utility" means any water user entity responsible for the management, treatment and distribution of domestic or municipal water supplies including water used for industries;(z)"volumetric" means a measurement of water on the basis of volume as per the norms of the Bureau of Indian Standard;(za)"water user entity" means any water users' association, utility, industrial users' association, other users' association or any other group which is authorized by the Authority to receive and utilize a water entitlement; and(zb)"water users' association" means the Farmers Organizations as defined in clause (f) of section 2 of the Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000 (Act No. 21 of 2000).(2)Words and expressions used and not defined in this Act but defined in various irrigation or water resources related Acts in the State shall have the meanings respectively assigned to them in those Acts.Chapter - II Rajasthan Water Resources Regulatory Authority
