(a)"irrigation work" includes,-(i)all kuntas, reservoirs, tanks, anicuts, canals, their distributaries, channels and sluices constructed, maintained or controlled wholly or partly by or with the consent of the Government for the supply, conveyance or storage of water;(ii)all construction works, embankments, structures, supply and escape channels, connected with the aforesaid water reservoirs, tanks, anicuts, canals, and their distributaries, pipes and sluices and all roads constructed for the purpose of facilitating the construction or maintenance of the said water reservoirs, tanks, anicuts, canals, distributaries, and their channels, pipes and sluices;(iii)all drainage works and flood embankments;(iv)any part of a river, stream, lake, natural water reservoir or drainage channel, to which the Government may apply the provisions of section 6 or the water of which has been used before the commencement of this Act for the purposes of any existing irrigation work;(v)all lands appropriated by the Government for the purposes of water reservoirs, tanks, anicuts, canals and their distributaries, pipes and sluices and all buildings, machinary, fences, gates and other erections on such lands; 3(vi)[ all pumping sets which are owned or constructed or maintained or controlled wholly or partly by the Government and not handed over to any person.] [Added by Act No.23 of 1979.]
