Section 2(y) in Uttarakhand Water Management and Regulatory Act, 2013
(y)"Utility" means any water user entity such as agency, company, person, director etc. responsible for the management, treatment and distribution of water agriculture, horticulture, domestic, industries municipal / rural water supplies and for any other purpose and may be notified by the Commission.(aa)"User of ground water" means any person/persons and the person or persons an institution including a company or an establishment, whether government or private who or which own or use groundwater for any purpose including domestic use made either on a personal or community basis.(ab)"water" Means all surface and sub surface water accruing in river or any part of a river, stream, lake, natural collection of water in aquifers or natural drainage channel, water recycled after treatment of sewage and industrial waste etc., that is to say water supplies and sewerage, irrigation and canals, drainage and embankment, water storage and water power and ground water or, water in all states (Solid, liquid or vapour) in storage or in flux within hydrologic cycle, that is necessary for a sustainable quality of life, as well as for sustaining the natural environment;(ac)"Water User Entity" means any water user entity including water users Association, utility, Industrial, users, Association or any other group or entitlement;(ad)"Water availability" means availability of surface or ground water for use for a period or season for year which in rechargeable;(ae)"Water Quality" means accessed water which is safe for consumption for the purpose for which it is supplied as per norms set by Bureau of Indian Standards.
