Section 2 in Uttarakhand Flood Plain Zoning Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)"Flood Plain" includes water channel, flood channel and that area of nearly low and which is susceptible to flood by inundation;(b)"Flood Plain Zoning" means restricting any human activity in the flood plains of a river where the plains are created by overflow of water from the channels of rivers and streams;(c)"Flood Zone" means the area which is required to carry the flow of the maximum probable floods;(d)"Flood Zoning Authority" in relation to river, means the authority appointed by the State Government under section 3;(e)"Land" includes interest in lands, benefits arising out of lands and things attached to the earth or permanently fastened to anything attached to the earth;(f)"Occupier" in respect of any land, means any person who has an interest in the land and cultivates the land himself or by his servants or by hired labour and includes a tenant;(g)"Owner" in relation to any land includes any person having interest in such land;(h)"Prescribed" means prescribed by rules made by the State Government under this Act;(i)"River" includes its tributaries; and(j)"Water Channel" means the channel in which the flows of a river are generally confined.Chapter - II Flood Zoning Authority and It's Powers
