Section 2 in The Goa, Daman and Diu Irrigation Act, 1973
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"bandhara" means any structure, permanent or otherwise, constructed or maintained for the purpose of impounding or diverting water of any river, stream, lake or any natural collection of water, and includes any weirs, sluices, head walls, groins or any other works connected with such bandharas;(2)"canal" includes-(a)all canals, channels, pipes and reservoirs, bandharas, weirs, tanks, ponds, spring ponds and sluices constructed, maintained or controlled by Government for the supply or storage of water;(b)all works, embankments, structures, and supply and escape channels connected with such canals, channels, pipes or reservoirs, bandharas, weirs, tanks and all roads constructed for the purpose of facilitating the construction or maintenance of such canals, channels, pipes or reservoirs;(c)all water-courses, drainage works and flood embankments;(d)any part of a river, stream, lake, natural collection of water or natural drainage-channel to which the Government may apply the provisions of section 4, or the water of which has been applied or used before the commencement of this Act for the purpose of irrigation;(e)all land belonging to the Government which is situated on the bank of any canal and which has been appropriated under the orders of the Government for the purposes of such canal; and(f)all mechanical and electrical appliances tools and plants and structures, installed or constructed, maintained or controlled by the Government for lifting water.(3)"Canal-Officer" means any officer appointed, or invested with powers of a Canal-Officer, under section 3;(4)"Collector" includes any officer appointed, by the Government to exercise all or any of the powers of a Collector under this Act;(5)"drainage work" means any work in connection with a system of irrigation or reclamation made or improved by the Government for the purpose of the drainage of any place, whether under the provisions of section 14 or otherwise and includes escape-channels from a canal, dams, weirs, embankments, sluices, groins and other works connected therewith but does not include works for the removal of sewage;(6)"flood-embankment" means any embankment constructed or maintained by the Government in connection with any system of irrigation or reclamation works for the protection of land from inundation or which may be declared by the Government to be maintained in connection with any such system, and includes all groins, spurs, dams and other protective works connected with such embankments;(7)"Government" means the Administrator of the Union territory of Goa, Daman and Diu appointed by the President under article 239 of the Constitution;(8)"Inspector" means such officer as the Government may declare to be an Inspector for the purpose of this Act;(9)"land holder" of "holder" means the person in whom a right to hold the land is vested, whether solely on his own account or wholly or partly in trust for another person or for a class of persons or for the public and includes a mortgage vested with right of possession;(10)"land under irrigable command of a canal" means such lands as are irrigated or capable of being irrigated from a canal, being under its command and shall include also such lands as are or shall be deemed to be irrigated within the meaning of section 37;(11)"Mamlatdar" includes any officer appointed by the Government to exercise all or any of the powers of a Mamlatdar under this Act;(12)"notification" means a notification published in the Official Gazette;(13)"occupier" means in respect of any land, any person who has an interest in the land and cultivates the land himself or by his servants or by hired labour and includes a tenant;(14)"owner" includes every person having a joint interest in the ownership of the thing specified and all rights and obligations which attach to an owner under this Act shall attach jointly and severally to every person having such joint interest in the ownership;(15)"prescribed" means prescribed by rules made under this Act;(16)"water-course" means any water-channel or pipe having a capacity not exceeding [five hundred] [Substituted for the words 'thirty' by (Amendment) Act (No. 6 of 1986) (O. G. Series I No. 30 dated 23-10-1986).] litres per second, which is supplied with water from a canal and includes all subsidiary works belonging to such channel or pipe except the sluice or outlet through which water is supplied to such channel or pipe.
