Section 2 in The Sakri Canals Irrigation Rules, 1952
2.
In these Rule :-(a)"Form" means a Form in the Appendix to these Rules;(b)"Section" means a Section of the Bengal Irrigation Act, 1876;(c)"Collector of the District" means the Civil Officer concerned in charge of one of the districts of Gaya, Patna or Monghyr;(d)"Superintending Canal Officer" means the Superintending Engineer, having control of any Division on the Sakri Canal;(e)"Divisional Canal Officer" means the Executive Engineer in charge of the Sakri Canals;(f)"Sub-divisional Canal Officer" means the Engineer Officer in charge of any subdivision of the Sakri Canals;(g)"Sectional Canal Officer" means the Engineer Officer in charge of any section of the Sakri Canals;(h)"Canal Deputy Collector" means the Deputy Collector in charge of the Irrigation Revenue Division of the Sakri Canals;(i)"Canal Revenue Assistant" means the Irrigation Revenue Officer concerned in charge of one or more Revenue circles under the Canal Deputy Collector;(j)"Canal Ziladar" means the officer appointed to make assessments or collection in Sakri Canals including the Revenue Division;(k)"Chief Engineer" means the Officer who controls, the work of the Superintending Canal Officer.Applications
