- In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Irrigation Act, 1959;(b)"Block" means the whole area of certain specified land served by an outlet or outlets from an irrigation work which may be mapped out in convenient size in accordance with the features of the ground, natural or artificial;(bb)"Block Development Officer" means a Block Development Officer appointed by the State Government under Section 15-A of the Orissa Panchayat Samiti and Zilla Parishad Act, 1959;(c)"canal" includes main canals, branch canals, distributaries and minors;(d)[ "commercial establishment" means as defined in the Commercial Establishment Act, 1952; [Substituted vide Orissa Gazette Extraordinary No. 1149/26.9.1994-SRO No. 827/94/26.9.1994](dd)[ "Executive Engineer" means Executive Engineer of the Water Resources Department, of Government of Orissa, having territorial jurisdiction over the Government water source; and](e)"fee" means a charge levied for supply of water from Government water source for industrial and commercial purposes and, other uses from a Government water source;(f)"Form" means a Form appended to these rules;(g)"licence" means a permission granted by a competent authority for use of water from a Government water source;(h)"section" means a section of the Act;(i)[ "Water Users' Association" means farmers' bodies/users of water from irrigation were registered under the Societies Registration Act, 1960 and duly recognised by the Irrigation Officer/Executive Engineer under whose territorial jurisdiction it is located and with whom the Irrigation Officer, Executive Engineer enters in to an agreement;] [Substituted O.G.E.No. 1423 Notification No. 51010-IIIW-Legis.39/99 - R, dated 29.9.1999.](j)all words and expressions used in these rules but not defined herein shall have the same meaning as are respectively assigned to them in the Act.]
