Section 2(b) in The Orissa Compulsory Labour Act, 1948
(b)"embankment" includes a bank, dam, dyke, wall, groyne, anicut of spur made, erected or maintained either by officers of Government or bound to be maintained by any local authority or private individuals for the protection of any such embankment or of any land from erosion or overflow by or of rivers, canals, tides, waves or waters ;
