Section 3(1) in Northern India Canal and Drainage Act, 1873
(1)Canal - "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 watercourses, 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;(e)a field drain for the purposes of section 70 of this Act.
