Section 2 in Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985
2. Definitions-
In this Act, unless the context otherwise requires:-(a)"Board" means the Krishna, Godavari and Pennar Delta Drainage Board established under section 7;(b)"Collector" means any Officer in-charge of a revenue division and includes a Deputy Collector, a Sub-Collector and an Assistant Collector;(c)"Delta Area" means the area comprising all the lands in the deltas of the Krishna, Godavari and Pennar rivers, irrigated whether by flowor lift, under the net work of canals taking off from the barrage near Vijayawada on the Krishna river, the barrage near Dowlaiswaram on the Godavari river and the anicut near Sangam and Nellore on the Pennar River;(d)"Division" means any of the following divisions in the delta area, namely:-(i)the Godavari Eastern Delta;(ii)the Godavari Central Delta;(iii)the area comprising the Godavari Western Delta, the Krishna Eastern Delta and the Krishna Central Delta;(iv)the Krishna Western Delta;(v)Sangam Delta; and(vi)Nellore Delta.(e)"Drainage Cess" means the tax leviable and collectable under section 3;(f)"Drainage Scheme" means any scheme for improvement of drains in the delta area and for the formation of flood moderating reservoirsin the upland areas across the rivers and streams flowing into the delta area and includes any schemes relating to the following works in the delta area which are owned or controlled by the Government or constructed or maintained by them and not handed over to any person:-(i)Channels, whether natural or artificial for the discharge of waste or surplus water, and escape channels from an irrigation work together with dams, embankments, weirs, sluices, groynes, pumping sets and other works connected with or auxiliary to all such channels;(ii)all works for the protection of lands from floods or from erosion.Explanation :- For the purpose of this clause any part or stage of a scheme shall be deemed to be a scheme;(g)"Government" means the State Government;(h)"Land" means wet or dry land;(i)"Notification" means a notification published in the Andhra Pradesh Gazette and the word ‘Notified’ shall be construed accordingly;(j)"Owner" in relation to any land, means the person liable to pay the public revenue due on the land and includes a ryot having a permanent right of occupancy within the meaning of the Andhra Pradesh (Andhra Area) Estates Land Act, 1908 (Act 1 of 1908);Explanation:- The expression "person liable to pay the public revenue" in relation to any land in respect of which no public revenue is payable means the person who would have been liable to pay public revenue had it been payable on such land;(k)"Prescribed" means prescribed by rules made under this Act.
