Section 2(1) in Karnataka Lake Conservation and Development Authority Act, 2014
(1)In this Act, unless the context otherwise requires,-(a)"Authority" means the Karnataka Lake Conservation and Development Authority constituted under section 3;(b)"Authorized officer" means any officer appointed by the Government under section 11;(c)"Chief Executive officer" means the Chief Executive officer of the Authority appointed under section 9;(d)"Designated officer" means any officer who belongs to Forest Department or Urban Development Department and appointed or designated as such by the Authority under section 12;(e)"Empowered officer" means any officer appointed under section 13;(f)"Government" means the Government of Karnataka;(g)"Industry" includes any operation or process or treatment and disposal system, which consumes water or any other liquid or gives rise to sewage effluents or trade effluents, but does not include any hydro power unit;(h)"lake" means an inland water-body irrespective of whether it contains water or not, mentioned in revenue records as sarkari kere, kharab kere, kunte, katte or by any other name and includes the peripheral catchment areas, Rajakaluve main feeder, inlets, bunds, weirs, sluices, draft channels, outlets and the main channels of drainages to and fro;(i)"Landscape" includes all forms of trees, shrubs, grasses whether naturally growing or planted in water bodies to enhance aesthetic value;(j)"Notification" means a notification published in the official Gazette;(k)"Member" means a member of the Lake Conservation Development Authority, specified in sub-section (3) and sub-section (5) of section 3 includes the Chairman;
