Section 3(1) in The Northern India Canal And Drainage Act, 1873
(1)" canal" includes.(a)all canals, channels and reservoirs constructed, maintained or controlled by the State Government for the supply or storage of water;(b)all works, embankments, structures, supply and escape channels connected with such canals, channels or reservoirs;(c)all water- courses as defined in the second clause of this section;(d)any part of a river, stream, lake or natural collection of water, or natural drainage- channel, to which the State Government has applied the provisions of Part II of this Act;" Water- course."-
