Section 3 in The Rajasthan Irrigation and Drainage Act, 1954
3. Interpretation.
(1)In this Act, unless the context otherwise requires,-(i)"Irrigation Officer" means an Officer appointed under this Act to exercise control or jurisdiction over an irrigation or drainage work or works;"Superintending Irrigation Officer" means an officer appointed under this Act to exercise control over irrigation and drainage works in a circle constituted under section 4;"Divisional Irrigation Officer" means an Officer appointed under this Act to exercise control over irrigation and drainage works in a division constituted under section 4;"Sub-Divisional Irrigation Officer" means an Officer appointed under this Act to exercise control over all irrigation and drainage works in a sub-division constituted under section 4;(ii)"Irrigation works" means a work or system of works, natural or artificial, not being a minor irrigation work as defined in section 2 of the Rajasthan Minor Irrigation Works Acts, 1953, and includes-(a)any canal, channel, pipe or reservoir constructed, maintained or controlled by the State Government for the supply or storage of water,(b)any work, embankment, structure or supply and escape-channel connected with such canal, channel, pipe or reservoir,(c)any water course,(d)any part of a river, stream, lake or natural collection of water or natural drainage channel to which the State Government applies the provisions of Part II of this Act;(iii)"drainage work' includes escape-channels from a canal, dams, weirs, embankments, sluices, groins and other works for the protection of lands from flood or from erosion, but does not include works for the removal of sewage from towns;(iv)"water course" means any channel, [not constructed and maintained] [Substituted by Rajasthan Act 21 of 1960.] at the cost of [State Government] [Substituted by Rajasthan Act 27 of 1957.] which is supplied with water from a canal, channel, pipe or reservoir and includes any subsidiary work belonging to such channel;(v)"outlet" means an opening constructed in a canal through which water passes into a water course or directly on to any land.(2)[x x x x] [Omitted by Rajasthan Act 27 of 1957.],
