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State of Rajasthan - Section

Section 2 in The Rajasthan Water Supply Rules

2. Definitions.

(a)The Government shall mean the Government of Rajasthan.
(b)The Chief Engineer shall mean the Chief Engineer, Public Health Engineering Department.
(c)The Superintending Engineer, shall mean the Superintending Engineer, Health of the Division concerned.
(d)The Executive Engineer, shall mean the Engineer I/C of the Division and Assistant Engineer I/C of the P.H.E. Sub-Division.
(e)The Overseer shall mean the Officer working under the Assistant Engineer, in the P.H.E. Sub-Division.
(f)The contractor shall mean the Licensed plumber or a contractor enlisted in the Division as per rules.
(g)Department shall mean the Water Works Department (Public Health Engineering Department).
(h)Consumer shall mean all individuals, private concerns or public institutions, local bodies, Government Departments or all those who purchase water through Waterworks mains under the foregoing rules.