(v)"private waters" means waters which are the exclusive property of any person or religious body or institution or in which any person or religious body or institution has for the time being an exclusive right of fishery, whether as owner, lessee or in any other capacity, and includes tanks, ponds, artificial lakes, etc. excavated at the expense of the owner which have no communication in the rainy season with natural waters, such as rivers, canals, streams and jheels;
