Section 2 in Andhra Pradesh Water Resources Regulatory Commission Act, 2009
2. Definitions.
(1)In this Act, unless the context otherwise requires:(a)"Category of Use" means use of water for different purposes such as for domestic, agricultural irrigation, agro-based industries, industrial or commercial, environmental, etc., and includes such other purposes as may be prescribed;(b)"Chairperson" means the Chairperson of the Commission;(c)"Commission" means the Andhra Pradesh Water Resources Regulatory Commission established under Section 3;(d)"Government" or "State Government" means the Government of Andhra Pradesh;(e)"Irrigation Project" means a project constructed to provide irrigation facilities to the land situated in the command area in accordance with the project reports and orders issued in this regard, as revised from time to time;(f)"Member" means a Member of the Commission and includes the Chairperson;(g)"Notification" means a notification published in the Andhra Pradesh Gazette and the word notified shall be construed accordingly;(h)"Prescribed" means prescribed by rules made under this Act;(i)"Selection Committee" means a Selection Committee constituted under Section 5;(j)"State" means the State of Andhra Pradesh;(k)"Water Users' Association" means a Water Users' Association formed at the minor level or above, under the Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997;(l)"Water Users Association, or "Distributary Committee" or "Project Committee" means the Committees constituted under the Andhra Pradesh Farmers Management of Irrigation Systems, Act, 1997 (A.P.Act No. 11 of 1997).(2)Words and expressions used and not defined in this Act but defined in various irrigation or water resources related Acts in the State shall have the meanings respectively assigned to them in those Acts.
