Section 2 in Uttarakhand Water Management and Regulatory Act, 2013
2. Definitions.
- In this Act, unless the Context otherwise requires,-(a)"Area of Operation" means the entire geographical area of Uttarakhand in which water is managed and supplied to different use sectors by public or private agency or the area which is benefited by flood protection and drainage works;(b)"Basin" means the area of land around a river from which streams run down into it;(c)"Bulk water Entitlement" Means the Volumetric authorization given by the [Commission] [Substituted words 'commission' by section 2 of Act no. 03 of 2016 of the Uttarakhand.] to a share of water resource by a project, river system or storage facility, for specific period of time as specifically provided in the order granting the entitlement;(d)"Category of uses" means classification of use of water for different purposes such as drinking and domestic, industrial or commercial, irrigation, power, agriculture and environmental, etc, and includes such other purposes as may be prescribed;(e)"Cess" means an amount to be charged on lands benefited by flood protection and drainage work from owners/ lease holders of such lands;(f)"Chairperson" means the chairperson of Commission;(g)["Commission" means the Uttarakhand Water Resources Management and Regulatory Commission ;] [Substituted by section 3 of Uttrakhand Act no. 3 of 2016.](h)"Entitlement" Means any authorization by the [Commission] [Substituted words 'commission' by section 2 of Act no. 03 of 2016 of the Uttarakhand.] to use the water for the specified purpose under this Act;(i)"Groundwater" means the water, which exists in an aquifer below the surface of the ground at any particular location, regardless of the geological structure in which it is stationary or moving and includes all groundwater reservoirs;(j)"Ground water entitlement" means and individual or bulk water entitlement to a volumetric quantity of water to be extracted from a tube well, bore well or other well or by any other means of extraction of ground water, or a group or field or wells duly and legally permitted, registered and constructed in accordance with standards prescribed by the [Commission] [Substituted words 'commission' by section 2 of Act no. 03 of 2016 of the Uttarakhand.];(k)"Individual Water Entitlement" means any authorization by the Commission to use the water for specified purpose under this Act other than bulk water entitlement;(l)"Integrated State Water Plan" means a water plan for use of both surface and ground water duly approved by the [Commission] [Substituted words 'commission' by section 2 of Act no. 03 of 2016 of the Uttarakhand.];(m)"License" means license granted by the Commission in such manner as may be prescribed;(n)"Licensee" means an individual / organization which maintains the water supply system, supplies water and collects the water tariff or which owns tube well/ diesel pumping set or uses ground water for any purpose including domestic use by exploiting groundwater;(o)"Member" Means a member of the Commission;(p)"Notified area" means a unit / Nyay Panchayat falling under over exploited or critical category;(q)"Prescribed Commission" means any Commission at various levels within the water resources management system that has been duly authorized by the Commission to determine and declare, on an annual or seasonal basis, the quota or amount of water available within a system for use as un allocated percentage of the entitlements duly issued by the Commission;(r)"Project level entity" means a group of all water user entities from a common supply source within a water resources project;(s)"Quota" means a volumetric quantity of water made available to an entitlement holder, which is derived by multiplying an entitlement by annual or seasonal allocation percentage;(t)"Regulation" means regulation made by the Commission under this Act;(u)"Selection Committee" means a selection committee constituted under section 6 of Chapter - II;(v)"Sewerage" means a system of collection of waste water from a community from its houses, institutions, industry and public places; the pumping treatment and disposal of such waste water, its effluent sludge, gas and other end products;(w)"State Water Policy" means the State Water Policy Execute to this Act;(x)"Tariff" Means a specific charge or set of charges applicable for providing water supply;(y)"Utility" means any water user entity such as agency, company, person, director etc. responsible for the management, treatment and distribution of water agriculture, horticulture, domestic, industries municipal / rural water supplies and for any other purpose and may be notified by the Commission.(aa)"User of ground water" means any person/persons and the person or persons an institution including a company or an establishment, whether government or private who or which own or use groundwater for any purpose including domestic use made either on a personal or community basis.(ab)"water" Means all surface and sub surface water accruing in river or any part of a river, stream, lake, natural collection of water in aquifers or natural drainage channel, water recycled after treatment of sewage and industrial waste etc., that is to say water supplies and sewerage, irrigation and canals, drainage and embankment, water storage and water power and ground water or, water in all states (Solid, liquid or vapour) in storage or in flux within hydrologic cycle, that is necessary for a sustainable quality of life, as well as for sustaining the natural environment;(ac)"Water User Entity" means any water user entity including water users Association, utility, Industrial, users, Association or any other group or entitlement;(ad)"Water availability" means availability of surface or ground water for use for a period or season for year which in rechargeable;(ae)"Water Quality" means accessed water which is safe for consumption for the purpose for which it is supplied as per norms set by Bureau of Indian Standards.Chapter - II Establishment of Commission
