Section 2 in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(1)"canal" means on river, stream, distributary, reservoir, dam, weir, pond, tank, pool or sheet of water, worked, improved, maintained or constructed by the State Government or by any agency under arrangement with the State Government in connection with the promotion and operation of any scheme for irrigation or drainage, and includes-(i)any supply or escape channel, conduit, sluice, groin or other inlet into or outlet from such canal, and(ii)any land on the bank of the canal which mayor may not be covered by water;(2)"Canal Revenue Officer" means an officer appointed by the State Government to perform the functions of a Canal Revenue Officer under this Act;(3)"Collector includes an Additional Collector and any other officer not below the rank of a Deputy Collector, appointed by the State Government to perform all or any of the functions of a Collector under this Act;(4)"field channel" means a channel constructed and maintained by owners or occupiers of lands within a notified area or by the State Government under section 12 for leading water from the outlet of a canal or from a water course to such lands;(5)"irrigation work" means any work or system of works executed, maintained or controlled by the State Government in connection with the promotion and operation of any scheme for irrigation or drainage and includes a canal and a water course;(6)"kharif season" means the part of the year from July to October;(7)"land" means land ordinarily used for purposes of agriculture or horticulture, and includes such land notwithstanding that it may be lying fallow for the time being and also includes tank in which water from any canal is stored;(8)"notification" means a notification published in the Official Gazette;(9)"notified area" means any area in respect of which the State Government has by a notification issued under sub-section (2) of section 5, declared its intention to impose a water rate and includes any part of such area;(10)"prescribed" means prescribed by rules made under this Act;(11)"public demand" means a public demand as defined in the Bengal Public Demands Recovery Act, 1913;(12)"rabi season" means the part of the year from November to February;(13)"season" means month or months of the year when cultivation is carried on;(14)"summer season" means the part of the year from March to April;(15)"year" means a period of twelve months commencing from July.
