Section 2 in Bengal Agricultural and Sanitary Improvement Act, 1920
2. Definitions. - In this Act, unless there is anything repugnant in the subject or context,-
(1)"Collector"-(a)means the officer in charge of the revenue jurisdiction of the district within which the lands which form the subject of a scheme under this Act are situated, or, in the case of a scheme relating to lands lying in more than one district, any such officer or officers as may be selected by the Commissioner; and(b)includes any officer appointed by the [State Government] by general or special order to discharge all or any of the functions of the Collector under this Act;(2)the "cost" of a work includes-(a)the total expenditure incurred by the Engineer for surveys, plans, estimates, valuations of a work, and incidental expenses connected therewith whether antecedent or subsequent to the adoption of a scheme, and all expenses incurred in its execution;(b)the estimated capitalised cost of the maintenance of the work;(c)the total expenditure incurred by the Collector in connection with the scheme and work inclusive of any preliminary inquiry, compensation for the cost of any land taken or acquired for the purposes of this Act, the preparation or revision of any record-of-rights and the cost of apportionment and recovery;(d)all amounts paid, or estimated as payable, as compensation for damage inflicted in carrying out any scheme or work under this Act; and(e)interest on all recoverable deposits or advances made by the [State Government], or by a local authority or any person, at such rates and from and to such dates as may be prescribed;(3)"Engineer" means the District Engineer, or any Engineer or other person specially appointed by the [State Government] in the case of major schemes, or by the Collector in the case of minor schemes, to discharge all or any of the functions of an Engineer under this Act;(4)"landlord" means a person immediately under whom a tenant holds and includes a landlord in khas possession and also the [Government];(5)"local area" means the portion of a district or districts to which a scheme under this Act relates, and any municipal area included within such scheme;(6)"local authority" means any authority legally entitled to, entrusted by [any Government] with, the control or management of a municipal, or local fund, and includes a Local Board constituted under the Bengal Local Self-Government Act of 1885;(7)"major scheme" means a scheme-(i)in which the estimated cost of the work involved exceeds the prescribed amount, or(ii)in which more than one independent local authority is concerned, or(iii)which the Collector has certified should be treated, in such circumstances as may be prescribed, as a major scheme;(8)"minor scheme" means any scheme other than a major scheme;(9)"prescribed" means prescribed by rules under this Act;(10)a "scheme" includes-(a)a survey and plans,(b)estimates of the cost of the work involved in such scheme,(c)a description or map of the local area, and(d)a report on the scheme;(11)"tenant" means a person, whether resident or non-resident in the local area, who holds land or premises for any purposes whatsoever under another person, and is, or but for a special contract would be, liable to pay rent for that land or premises to that person, and includes any rent-free holder or temporary occupant of land or premises.Application for construction of works and procedure thereon.
