Section 2 in The Gujarat Water Supply and Sewerage Board Act, 1978
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Board" means the Gujarat Water Supply and Sewerage Board established under section 3;(ii)"bye-laws" means bye-laws made under this Act;(iii)"cantonment" means a cantonment declared as such under section 3 of the Cantonments Act, 1924;(iv)"cess-pool" includes a settlement tank or other tank to receive, or dispose of foul matters from any premises;(v)"Chairman" means the Chairman of the Board;(vi)"City" means a City as constituted under section 3 of the Bombay Provincial Municipal Corporation Act, 1949 (Bombay LIX of 1949);(vii)"communication pipe" means any pipe or system of pipes, along with all fittings thereto, by means of which water is supplied to any premises from the main, and includes a connection pipe, service pipe, meter or other fittings;(viii)"connection pipe" means any water pipe from a ferrule to stop-cock connecting the main of the local body or the Board, as the case may be with the service pipe;(ix)"consumer" means any person getting the benefit of any water supply or sewerage service from the local body or the Board, as the case may be;(x)"domestic sewage" means waste water from residential premises, boarding and lodging houses, hostels, hotels, public places, offices and all such establishments as are not a part of any trade or industry, and arising out of personal and normal human activities such as drinking bathing, ablution, washing and cooking;(xi)"drain" means a sever, tunnel, pipe, ditch, gutter or channel or any cistern, flush-tank septic tank or other devise for carrying off or treating sewage, offensive matter, polluted water, sullage, wastewater or sub-soil water, and includes any culvert, ventilation shaft or pipe or other appliance or fittings connected with such drain, and any ejectors, compressed air mains, sealed sewage mains and special machinery or apparatus for raising, collecting, expelling or removing sewage or offensive matter from any place;(xii)"ferrule" means a ferrule connecting the connection pipe with the main;(xiii)"Gujarat Public Health Engineering Service" means the organisation functioning for the purpose of providing water supply and sewerage services as a wing of the Health and Family Welfare Department of the Government of Gujarat;(xiv)"local area" means the area falling within the jurisdiction of a local body;(xv)"local body" means a municipality or a panchayat established under any law for the time being in force;(xvi)"main" means a pipe laid by the local body or the Board, as the case may be, for the purpose of giving a general supply or water as distinct from a supply to individual consumers, and includes any apparatus used in connection with such a pipe;(xvii)"member" means a member of the Board, and includes the Chairman of the Board;(xviii)"Member-Secretary" means the Member Secretary of the Board;(xix)"municipality" includes the person or committee appointed under clause (c) of sub-section (1) of section 264-B of the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964) for any notified area;(xx)"non-official member" means a member, not being an ex-officio member;(xxi)"occupier", in relation to any premises, means the following-(a)any person for the time being paying or liable to pay rent or any portion thereof to the owner in respect of those premises;(b)an owner who is in occupation of those premises;(c)a tenant of those promises who is exempt from payment of rent,(d)a licenses who is in occupation of those premises; and(e)any person, who is liable to pay damages to the owner in respect of use and occupation of those premises;(xxii)"owner" , in relation to any premises, means the person who receives the rent.of the said premises or who would be entitled to receive the rent thereof if the premises were let, and includes-(a)an agent or trustee who receives such rent on account of the owner;(b)an agent or trustee who receives the rent of or is entrusted with the management of any premises devoted to religious or charitable purposes;(c)a receiver or manager appointed by any Court of competent jurisdiction to have the charge of or to exercise the rights of an owner of this said premises; and(d)a mortgagee-in-possession;(xxiii)"premises" means any land or building or any part of a building;(xxiv)"prescribed" means prescribed by rules;(xxv)"private street" "public street" and "street" in relation to any local area, shall have the meanings assigned to them in the law relating to the local body having jurisdiction over that local area;(xxvi)"regulations" means regulations made under this Act;(xxvii)"relevant local authority law" means-(a)in relation to a municipality, the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);(b)in relation to a panchayat, the Gujarat Panchayats Act, 1962 (Gujarat VI of 1962);(xxviii)"rules" means rules made under this Act;(xxix)"service pipe" means any pipe other than the connection pipe beyond the stop-cock by means of which water is supplied to any premises;(xxx)"sewage" means night-soil and other contents of water closets, latrines, privies, urinals, cess-pools or drains, and polluted water from sinks, bath rooms, stables and other like places and includes trades effluents;(xxxi)"sewer" means a closed conduit for carrying sewage, offensive matter, polluted water, waste water or sub-soil water;(xxxii)"sewerage" means a system of collection of waste water from community from its houses, institutions, industry and public places, the pumping treatment and disposal of such waste water its effluent sludge, gas and other end products;(xxxiii)"stop-cock" means a stop-cock fitted at the end of the connection pipe away from the main for the purpose of switching off and regulating the water supply to any premises;(xxxiv)"trade effluent" means any liquid either with or without particles of matter in suspension therein which is wholly or in part produced or discharged in the course of any trade or industry including agriculture and horticulture but it does not include domestic sewage;(xxxv)"water connection" includes-(a)any tank, cistern, hydrant, standpipe, meter or tap, situated on any private property and connected with a mam or other pipe belonging to the local body or the board as the case may be;(b)the water pipe connecting such a tank, cistern, hydrant, standpipe, meter or pat, with such main or pipe;(xxxvi)"water supply" means a system of providing water to a community for meeting its requirement for drinking and other domestic uses, industry, recreation and various public uses;(xxxvii)"water works" includes water channel (including stream, lake spring, river or can ad, well, other underground water source pump, galleries, reservoir, cistern, tank) duct, whether covered or open treatment units, sluice supply, main culvert, engine, water-truck hydrants, standpipe, conduit and machinery, land building or other things for supplying or used for supplying water or for protecting sources of water supply or for treatment of water.
