Section 2(1) in The Haryana Canal and Drainage Act, 1974
(1)"Canal" includes -(a)all canals, channels and reservoirs constructed, maintained or controlled by the State Government for the supply of water.(b)all works, embankments, structures, including outlets, supply and escape channels connected with such canals, channels or reservoirs;(c)all watercourses;(d)all parts of river, stream, lake or natural collection of water or natural drainage channels, to which the State Government has applied the provisions of Part II of this Act;(e)all field drains;(f)all State tubewells;(g)all drainages, works, embankments and structures, connected with drains, maintained or controlled by the State Government;
