Section 2 in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"authorised officer" means the Commissioner of Land Revenue authorised under section 2B and includes the officer entrusted by the Government under the said section to assist him;(b)"District Expert Committee" means the District Expert Committee constituted under section 3;(ba)[ "State High Level Committee" means the State High Level Committee constituted under section 2A;] [Inserted by Act No. 15 of 2013, dated 7.3.2013](c)"Fund" means the River Management Fund maintained under section 17;(d)"Government" means the Government of Kerala;(e)"Kadavu" means a river ban, or water body where removal of sand is carried out;(f)"Kadavu Committee" means the Kadavu Committee constituted under section 4;(g)"Local Authority" means a Village Panchayat constituted under the Kerala Panchayat Raj Act, 1994 (13 of 1994) or a Municipality constituted under the Kerala Municipality Act, 1994 (20 of 1994);(h)"Municipality" means a Town Panchayat or a Municipal Council or Municipal Corporation constituted under the Kerala Municipality Act, 1994 (20 of 1994);(i)"Notification" means a notification published in the Gazette under this Act;(j)"Prescribed" means prescribed by the rules made under this Act;(k)"Section" means a section of this Act;(ka)[ "Special Protection Force" means the Special Protection Force constituted under section 26A;] [Inserted by Act No. 15 of 2013, dated 7.3.2013](l)"Grama Panchayat" means a Village Panchayat constituted under section 4 of the Kerala Panchayat Raj Act, 1994 (13 of 1994);(m)"Block Panchayat" means a Block Panchayat constituted under section 4 of the Kerala Panchayat Raj Act, 1994 (13 of 1994);(n)"District Panchayat" means a District Panchayat constituted under section 4 of the Kerala Panchayat Raj Act, 1994 (13 of 1994).
