- In this Act, unless there is something repugnant in the subject or context -(i)"Record-of-Rights" and "Revenue Officer" have the meaning assigned to them respectively XVII of 1987 in the [Punjab Land Revenue Act, 1887] [See Volume I.];(ii)"Canal" means any canal, natural or artificial channel or line of natural drainage or any reservoir, dam or embankment constructed, maintained or controlled for the supply or storage of water or the protection of land from flood or sand, and includes any water-course or subsidiary works as defined in this section;(iii)"Collector" means the head revenue-officer of a district, and includes any officer appointed under this Act to exercise all or any of the powers of a Collector;(iv)"Commissioner" means a Commissioner of a Division and includes any officer appointed under this Act to exercise all or any of the powers of a Commissioner;(v)"Construction" and "construct" include any alteration which would materially extend the area irritable by a canal or any other alteration irrigable by a canal or any other alteration of material importance or the renewal of a canal after disuse for six years, but do not include the re- excavation of a canal-head to a change in the river, the excavation of a new head necessitated by a change in the river or a change of water-courses to render existing irrigation more efficient;(vi)"Creek" means any channel of a river other than the main channel through which the water of the river would, unless obstructed by deposit of silt, naturally flow at some period of the year;(vii)"District" means a district as fixed for revenue purposes;(viii)"Irrigator" means in respect of any land which is irrigated from a canal any person for the time being directly deriving benefit by such irrigation, and includes a land-owner or occupancy tenant of such land;(ix)"Labour" includes labourers, cattle and appliances necessary for the execution of the work for which labour is to be supplied;(x)"Mill" means any contrivance whereby the water power of any canal is used for grinding, sawing or pressing, or for driving or working machinery or for any other similar purpose, and includes all subsidiary works and structures connected with any such contrivance except the canal itself;(xi)"Subsidiary works" means all works required for the control or maintenance of the supply to a canal or for the maintenance of a canal in proper condition or for the regulation of the irrigation therefrom or for the prevention of proper drainage, in connection with such irrigation, and include also the land required for such works;(xii)"Water-course" means any channel which is supplied with water from a canal and which is maintained at the cost of the irrigators, and includes all subsidiary works connected with such channel except the sluice or outlet through which water is supplied to such channel;(xiii)"Water-due" means whatever is payable to Government in cash or kind by the owner of a canal for the diversion by such owner for the purposes of such canal of the water of any river, creek or stream flowing in a natural channel or of any lake or other natural collection of water;(xiv)"Water-rate" means the charge made for canal water, other than a water-due or canal advantage land-revenue rate.
