Section 2(1) in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013
(1)In this Act, unless the context otherwise requires,-(a)"Chairperson" means the Chairperson of the Commission;(b)"Commission" means the Madhya Pradesh Jal Viniyamak Ayog established under sub-section (1) of Section 3;(c)"Government" means the Government of Madhya Pradesh;(d)"Member" means a member of the Commission;(e)"prescribed" means prescribed by the rules or regulations made under this Act;(f)"regulations" means regulations made by the Commission under this Act;(g)"Selection Committee" means a Selection Committee constituted under Section 5;(h)"Service Provider" means a person duly vested with the authority to render any or all of the following services for :-(i)maintenance and operation of water supply system;(ii)distribution of water;(iii)collection of water charges and revenue related to water; and(iv)any other service entrusted by the Government;(i)"tariff" means a specific charge or set of charges applicable for water supply.
