Section 2(2) in The Uttarakhand Water Tax on Electricity Generation Act, 2012
(2)[(B) Commission means Uttarakhand Water Resources Management and Regulatory Commission, under the Uttarakhand Water Management and Regulatory, 2013.] [Substituted by Uttarakhand Act No. 4 of 2016, dated 31.3.2016.](c)"Electricity" means electrical energy generated by why of water drawn from any water source flowing within the territory of the State;(d)"Government" means Government of Uttarakhand:(e)"Notification" means a notification published in the Gazette of the State, and the term "notify" shall be construed accordingly;(f)"User" means any person, group of persons, local body, Government Department, company, corporation, society etc. drawing water or any other authority authorized under chapter -II of the Act to avail the facility to draw water from any source for generation of electricity;(g)"Water" means natural resource flowing in any river, stream, tributary, canal, nallah or any other natural course of water or stipulated upon the surface of any land like, pond, lagoon, swamp, spring;(h)"Water Source" means a river and its tributes, stream, nallatr, canal, spring, pond, lake, water course or any other source from which water is drawn to generate electricity;(i)"Water Tax" means the rate levied or charged for water drawn for generation of electricity and fixed under this Act.Chapter-2 Introduction
