Section 2 in Gujarat Irrigation and Drainage Act, 2013
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"Appellate Authority" means Canal-Officer of the rank of the Executive Engineer of the concerned project or part of the project;(2)"canal" includes -(a)all canals, channels, water-courses, pipes and reservoirs constructed, maintained or controlled by the Government for the supply or storage of water;(b)all works, embankments, structures and supply and escape-channels connected with such canals, channels, pipes or reservoirs; and all roads constructed for the purpose of facilitating the construction or maintenance of such canals, channels, pipes or reservoirs;(c)all field channels, drainage-works and flood embankments;(d)river, stream, lake, natural collection of water or natural drainage-channels or any part thereof, to which the State Government may apply the provisions of section 4, or the water of which has been applied or used before the passing of this Act for the purpose of any existing canal;(e)all lands belonging to the Government which are situated on a bank of any canal, and which have been appropriated under the orders of the Government for the purposes of such canal;(f)all tubewells, artesian wells, borewells and dugwells, constructed by the Government and maintained or controlled by the Government;(g)percolation tank or pond used for recharge of ground water;(3)"Canal-officer" means any person or an officer appointed as a canal-officer under section 3 for the purposes of the Act;(4)"drainage work" means any work in connection with a system of irrigation or reclamation made or improved by the Government for the purpose of the drainage, whether under the provisions of section 14 or otherwise, and includes escape-channels from a canal, dams, weirs, embankments, sluices, groins and other works-connected therewith, but does not include works for the removal of sewage from towns;(5)"Federation" means a federation of recognised associations;(6)"field channel" means any channel or pipe, constructed and maintained by the holder of a land either by himself or jointly with other holders of lands or constructed by the Government and maintained by such holder or holders beyond a water-course and includes all subsidiary works connected with any such channel or pipe;(7)"flood-embankment" means any embankment constructed or maintained by the Government in connection with any system of irrigation or reclamation works for the protection of lands from inundation or which may be declared by the Government to be maintained in connection with any such system, and includes all groins, spurs, dams and other protective works connected with such embankments;(8)"Government" means the State Government;(9)"land under irrigable command of a canal" means such lands as are irrigated or capable of being irrigated from the canal, being under its command and shall include such lands as are or shall be deemed to be irrigated within the meaning of section 34;(10)"Lift Irrigation Scheme" means the scheme in which the water is pumped from water body such as river, stream, drain, nalla, kotar, lake, pond, reservoir, bandhara, canal, tube-well, natural collection of water, etc. and supplied to the area situated at higher elevation for the purpose of irrigation or other purpose;(11)"outlet" means an opening in a canal through which water is delivered into a water-course, field-channel, pipeline or directly to any land;(12)"owner" includes every person having a joint interest in the ownership in land, building or such other things; and all rights and obligations which attach to an owner under the provisions of this Act shall attach jointly and severally to every person having such joint interest in the ownership;(13)"prescribed" means prescribed by rules made under section 47;(14)"Water Conservation Structure" means any structure permanent or otherwise constructed or maintained for the purpose of impounding or diverting water of any river, stream, lake or any natural collection of water and includes any dam, weirs, bandhara, tidal regulator, checkdam, sluices, head walls, groins, spreading channels or any other works constructed for water conservation;(15)"water-course" means a channel constructed and maintained at the cost of the Government to supply water from an outlet;(16)"Water Users' Association (WUA)" means an Association as defined by clause (1) of section 2 of the Gujarat Water Users Participatory Irrigation Management Act, 2007(in short "PIM Act,2007, (Gujarat 18 of 2007)");
