Section 2 in The Inter-State River Water Disputes Act, 1956
2. Definitions.
In this Act, unless the context otherwise requires,(a)prescribed means prescribed by rules made under this Act;(b)Tribunal means a Water Disputes Tribunal constituted under section 4;(c)water dispute means any dispute or difference between two or more State Governments with respect to(i)the use, distribution or control of the waters of, or in, any inter-State river or river valley; or(ii)the interpretation of the terms of any agreement relating to the use, distribution or control of such waters or the implementation of such agreement; or(iii)the levy of any water-rate in contravention of the prohibition contained in section 7.
