Section 2(3) in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
(3)"canal" means, -(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,(ii)any supply or escape channel, conduit, sulice, groin or other inlet into or outlet from a canal as defined in sub-clause (i),(iii)any land on the bank of a canal as defined in sub-clause (i) or sub-clause (ii), acquired by the State Government for the Corporation and which is permanently or occasionally covered by water,but does not include any work for the removal of sewage:
