Section 2(3)(i) in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
(i)any river or any stream, canal, distributary or other water course and any reservoir, dam, weir, pond, pool or sheet of water, constructed, maintained, worked or improved by the Corporation or by the State Government or by any agency under arrangement with the Corporation or the State Government, in connection with the promotion and operation of any scheme for irrigation, water supply or drainage,