Section 2(c) in The Inter-State River Water Disputes Act, 1956
(c)water dispute means any dispute or difference between two or more State Governments with respect to(i)the use, distribution or control of the waters of, or in, any inter-State river or river valley; or(ii)the interpretation of the terms of any agreement relating to the use, distribution or control of such waters or the implementation of such agreement; or(iii)the levy of any water-rate in contravention of the prohibition contained in section 7.
