Section 2 in The Rajasthan Lands Special Irrigation Charges Rules, 1954
2. Definitions.
- In these rules:-(a)"The Act" means the Rajasthan Lands Special Irrigation Charges Act, 1953:(b)"Perennial Irrigation" means Canal Irrigation that will be available throughout the year;(c)"Restricted Perennial Irrigation" means Canal Irrigation t hat will be available throughout the year except during the months of July and August;(d)"Kharif Irrigation" means canal Irrigation available during the months April to September, (both inclusive);(e)"Rabi Irrigation" means canal Irrigation available during, the months October to March, (both inclusive);(f)"included Lands" means such lands for which canal water has been provided in a duly sanctioned chakbandi under any irrigation scheme coming within the purview of this Act, any areas subsequently incorporated in the scheme shall also be considered "included lands" for the purposes of Act;(g)[ "Board" means a Board of- [Substituted first by Dated 12-5-1958, Published in Rajpatra part IV(ga), dated 5-6-1958 and again by Dated 26-2-1959, Published in Rajpatra part IV(ga), dated 16-4-1959](a)One or more revenue officers not below the rank of a Collector or a Settlement Officer or a Colonization Officer; and(b)One or more officers of the Irrigation Department not below the rank of an Executive Engineer, as may be constituted by the Government, for the appraisement of the enhancement in the value of the lands included in an irrigation scheme for the purpose of levy of betterment charges.](h)"Chief Engineer" means the Chief Engineer Incharge of the scheme under which betterment charges are levied:(i)"Net assets" of an estate or group of estates means the estimated average annual surplus produce or such estate or group of estates remaining after deduction of the ordinary expenses of cultivation as ascertained or estimated:Explanation. - Ordinary expenses of cultivation include payments, if any, which the landowner customarily bears whether in kind or in cash either in whole or part in respect of-(1)Land revenue and water rates,(2)maintenance of means of irrigation,(3)maintenance of embankments,(4)supply of seeds,(5)supply of manure,(6)improved implements of husbandry,(7)concessions with regard to fodder,(8)special abatements made for fallows or bad harvests,(9)cost of collection of rent,(10)allowance for shortage in collection of rent, and(11)interest charges payable in respect of advances made in cash, free of interest, to tenants for the purposes of cultivation and harvesting.(j)Any other expression which is used in these Rules and is not defined in the The Rajasthan Lands Special Irrigation Charges Act, 1953, or the Rules thereunder shall have the same meaning as is assigned to it in the The Rajasthan Lands Special Irrigation and Drainage Act, 1954 or any subsequent amendment thereof.
