Section 2 in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"the Act" means the Damodar Valley Corporation Act, 1948;(2)"area of operation of the Corporation" has the same meaning as in sub-section (3) of section 11 of the Act;(3)"canal" means, -(i)any river or any stream, canal, distributary or other water course and any reservoir, dam, weir, pond, pool or sheet of water, constructed, maintained, worked or improved by the Corporation or by the State Government or by any agency under arrangement with the Corporation or the State Government, in connection with the promotion and operation of any scheme for irrigation, water supply or drainage,(ii)any supply or escape channel, conduit, sulice, groin or other inlet into or outlet from a canal as defined in sub-clause (i),(iii)any land on the bank of a canal as defined in sub-clause (i) or sub-clause (ii), acquired by the State Government for the Corporation and which is permanently or occasionally covered by water,but does not include any work for the removal of sewage:(4)"collector" includes any officer appointed by the State Government to perform any or all of the functions of a Collector under this Act;(5)"the Corporation" means the Damodar Valley Corporation constituted under section 4 of the Act;(6)"kharif season" means the part of the year from July to October;(7)"limits of the Damodar Valley" has the same meaning as in sub-section (1) of section 11 of the Act;(8)"rabi season" means the part of the year from November to [February] [Words substituted for the word 'March' by W. B. Act 23 of 1976.];(8a)[ "summer season" means the part of the year from March to April;] [Clause (8a) inserted by W. B. Act 23 of 1976.](9)"year" means a period of twelve months commencing with July.
