Section 2(1) in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
(1)In this Act, unless the context otherwise requires:-(a)'area of operation' in relation to Farmers Organization means a contiguous block of land in the command area of an irrigation system as may be delineated by the Project Authority under section 23 and as may be delineated and declared by the Government under section 8, for the purpose of this Act;(b)'command area' means an area irrigated or capable of being irrigated either by gravitational flow or by lift irrigation or by any other method from a Government source and includes every such area whether it is called 'Command Area' or by any other name under any law for the time being in force;(c)'Competent Authority' means the Authority appointed under section 22;(d)'distributary system' means and includes,-(i)all main canals, branch canals, distributaries and minor canals constructed for the supply and distribution of water for irrigation;(ii)all works, structures and appliances connected with the distribution of water for irrigation; and(iii)all water courses and other related channels and structures under an outlet;(e)'drainage system' in relation to an irrigation system includes,-(i)channels either natural or artificial, for the discharge of waste or surplus water and all works connected therewith or ancillary thereto;(ii)escape channels from an irrigation or distribution system and other works connected therewith, but does not include works for removal of sewage;(iii)all collecting drains and main drains to drain off surplus water from field drains; and(iv)all field drains and related structures under outlets;(f)'Farmers Organization' wherever it occurs, shall mean and include,-(i)Water Users' Association at the primary level consisting of all the water users, as constituted under section 4;(ii)Distributary Committee at the secondary level, as constituted under section 6; and(iii)Project Committee at the project level, as constituted under section 8;(g)'field drain' includes a channel excavated and maintained by the land owner or by any other agency, to discharge waste or surplus water from the land under an outlet; and includes drains, escape channels and other similar works existing or to be constructed;(h)'financing agency' means any Commercial Bank, or any Co-operative Society or any other Bank or Organisation established or incorporated under any law, for the time being in force, which lends money for the development of the area of operation of the Farmers' Organisation;(i)'financial year' means a year commencing from the 1st April of the relevant year to the 31st March of the ensuing year;(j)'Government' means the Government of the State of Rajasthan;(k)'hydraulic basis' means the basis for identifying a viable irrigated area served by one or more hydraulic structures such as head works, distributaries, minors, outlets and the like;(l)'irrigation system' means such major, medium and minor irrigation system for harnessing water for irrigation and other allied uses from the Government source and includes reservoirs, open head channel, diversion systems, anicuts, lift irrigation schemes, tanks, wells and the like;Explanation. - (1) 'Major Irrigation System' means irrigation system under Major Irrigation Project having irrigable command area of more than 10,000 hectares;
