Section 2 in The Haryana Canal and Drainage Rules, 1976
2. Definitions. [Section 65]
- In these rules, unless the context otherwise requires,-(a)"Act" means the Haryana Canal and Drainage Act, 1974;(b)"Deputy Commissioner" means the Deputy Commissioner of a district;(c)"form" means a form appended to these rules;(d)"outlet' means a device for supplying water to a watercourse or temporary watercourse from a canal;(e)"private tubewell" means a tubewell other than State tubewell;(f)"water allowance" means the discharge authorised for a given culterable commanded area;(g)"Schedule of water rate" means the schedule of water rates appended to these rules.
