- In this Act, unless there is anything repugnant in the subject or context,-(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.](b)"new irrigation work" means an irrigation work as defined in clause (a) and constructed or completed by the Government after 1st Azur 1314 F. and includes extensions to irrigation works made after that date;(c)"water course" means any field channel or pipe not having capacity in excess of 3 cft. per second which is supplied with water from an irrigation work, but which is not maintained at the cost of the Government, and includes all subsidary works belonging to such field channels but does not include the sluice or outlet through which water is supplied to such channel or pipe;(d)"drainage work" includes:-(i)natural or artificial channels for the discharge of waste or surplus water, and all works connected with or auxiliary to such channels;(ii)escape channels of an irrigation work, dams, weirs, embankments, sluices and groins;(iii)any work constructed or improved by the Government for the purpose of reclamation by means of improvement of the surrounding drainage; and(iv)all works for the protection of lands from inundations or erosion, constructed or maintained by the Government either wholly or in part;(e)"flood embankment" means an embankment constructed or maintained by the Government in connection with any system of irrigation or reclamation works for the protection of lands from inundation or which may be declared by the Government to be maintained in connection with any such system, and includes all groins, spurs, dams and other protective works done in connection with such embankments;(f)"above a canal" means all the area that cannot be supplied with water by gravity from the canal;(g)"below a canal" means all the area that can be supplied with water by gravity from the canal;(h)"ayacut" means all the area irrigable under an irrigation work;(i)"Board of Revenue" means the Board of Revenue constituted under [the Telangana Board of Revenue Regulation, 1358 F.] [Adapted as Telangana Board of Revenue Regulation, 1358 F. vide G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] (Regulation LX of 1358 F), or such other person or body of persons as the Government may empower to exercise all or any of the powers of the Board of Revenue under this Act;(j)"Collector" means an officer appointed or deputed by the Government or any other person empowered by the Government to exercise all or any of the powers of a Collector under this Act;(k)"Irrigation officer" means an officer of the Public Works Department or Revenue Department appointed or deputed by the Government to perform such of the functions of the Irrigation officer as may be prescribed under this Act;(l)"prescribed" means prescribed by rules made under this Act.
