Section 2 in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Chairperson" means the Chairperson of the Commission;(b)"Commission" means the Madhya Pradesh Jal Viniyamak Ayog established under sub-section (1) of Section 3;(c)"Government" means the Government of Madhya Pradesh;(d)"Member" means a member of the Commission;(e)"prescribed" means prescribed by the rules or regulations made under this Act;(f)"regulations" means regulations made by the Commission under this Act;(g)"Selection Committee" means a Selection Committee constituted under Section 5;(h)"Service Provider" means a person duly vested with the authority to render any or all of the following services for :-(i)maintenance and operation of water supply system;(ii)distribution of water;(iii)collection of water charges and revenue related to water; and(iv)any other service entrusted by the Government;(i)"tariff" means a specific charge or set of charges applicable for water supply.(2)The words and expressions used herein and not defined but defined in the Madhya Pradesh Irrigation Act, 1931 (No. 3 of 1931), the Madhya Pradesh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999 (No. 23 of 1999), the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956), the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961) and the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994), shall have the same meanings as have been assigned to them in respective Acts.
