Section 2(j) in Kerala Irrigation and Water Conservation Act, 2003
(j)"construction" with reference to an irrigation work include improvement, extension, repair and maintenance of that irrigation work;(ja)[ "custodian" means any State Government, or any local authority, body Corporate, associations of persons or an individual, who under any law, contract, treaty, agreement, order, judgment or decree has been granted the right to establish, or has established or is running or otherwise operating any dam within the State of Kerala; [Inserted by Kerala Irrigation and Water Conservation (Amendment) Act, 2006.](jb)"dam" means any artificial barrier including appurtenant work constructed across a river or tributaries thereof with a view to impound or divert water for irrigation, drinking water supply or for any other purpose and unless repugnant to the context, shall include the water spread area;]
