- In these rules unless there be something repugnant in the subject or context,-(a)"The Act" means the Bombay Irrigation Act, 1879;(b)"Block" means the whole area of certain specified land to which the block system is applied;(c)"Block conditions" means the special conditions prescribing, regulating or restricting the irrigated cultivation which may be carried on within a block;(d)"Block period" means the period for which a supply of water is sanctioned under the block system;(e)"Block rate" means a fixed uniform annual rate per acre levied for the supply of water to a block;(f)"Block system" means a system under which a supply of water is provided for carrying on irrigated cultivation under certain conditions throughout a block for a period of years;(g)"Cold weather season" means the period in the districts of Ahmedabad, Kaira, Broach and Panchmahals and Surat, from the 16th November and elsewhere from the 15th October till the 14th February ensuing;(h)"Executive Engineer" means the Executive Engineer in charge of irrigation in any area and includes any officer duly empowered in that behalf;(i)"Form" means a form prescribed by these rules;(j)"Fruit block" means a block in which the irrigation of long-term fruit trees is permitted;(k)"Garden block" means a block in which the irrigation, throughout, the year, of crops other than sugarcane, pan or long-term fruit trees is permitted;(l)"Hot weather crop" means a crop grown within the period between the end of the cold weather season and the break of the monsoon season;(m)"Hot weather season" means the period from the 15th February till the 14th June ensuing;(n)"Kharif crop" means a crop grown within the period from the break of the monsoon season to the beginning of the cold weather season;(o)"Monsoon season" means the period from the 15th June till the 15th November ensuing in the case of the districts of Ahmedabad, Khaira, Broach, [Panchmahals, Surat, Mehsana. Sabarkantha, Banaskantha and Baroda] [Substituted by G. N. of 15.12.1959.], and till the 14th October ensuing elsewhere;(p)"Outlet" means an opening through which water passes from a Government canal, branch canal of distributory to a private water course;(q)"Pass" means a written order issued to any person authorising him to receive a supply of water from a canal;(r)"Perennial crop" means a crop which is irrigated continuously for a period of more than eight months;(s)"Plot" means one of two or more portions into which a piece of land is divided for the purpose of irrigation, each of such portions being provided with a separate inlet for irrigation water;(t)"Prescribed" means prescribed by these rules;(u)"Rabi Crop" means a crop grown within the period between the 15th September and the end of February next following;(v)"Seasonal Crop" means a crop which is sown, cultivated and reaped during a particular season of the year;(w)"Section" means a section of the Act;(x)"Sub-Divisional Officer" means the Sub-Divisional Officer, in-charge of irrigation in any area, subordinate to the Executive Engineer;(y)"Sugarcane block" means a block in which the irrigation of sugarcane is permitted;(z)"Superintending Engineer" means the Superintending Engineer in charge of irrigation in any area;(aa)"Two season block" means block in which irrigation during the monsoon and the cold weather season is permitted;(bb)"Two season crop" means a crop the period of growth of which extends over the whole or part of both the monsoon and cold weather seasons;(cc)"Unit" means one of two or more plots, each of a standard area, into which a piece of land is divided, such sub-division being maintained for a number of years;(dd)"Unitized" means divided into units.
