Section 2 in Rajasthan River Basin and Water Resources Planning Act, 2015
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"aquifer" means an underground layer of water bearing permeable rock or unconsolidated materials (gravel, sand or silt) from which ground water can be extracted;(b)"Authority" means the Rajasthan River Basin and Water Resources Planning Authority constituted under section 5;(c)"Commissioner" means the commissioner of the Authority appointed under section 7;(d)"Council" means the State Water Resources Advisory Council constituted under section 3;(e)"Four Waters Concept" means the concept of integrated command and catchment area development for making rivers live and inter linking of rivers by effectively using rain water, surface water, underground water and soil moisture;(f)"Fund" means the Fund constituted under section 11;(g)"integrated water resources management" means a process which promotes the coordinated development and management of water resources;(h)"integrated multi disciplinary approach" means the planning which involves various sectors like engineering, planning, economics and other social science;(i)"prescribed" means prescribed by the rules made under this Act;(j)"pressure irrigation" means sprinkler or drip irrigation system for efficient use of water in irrigation;(k)"regulations" means the regulations of the Authority made under section 22;(l)"river basin" means a land area that is drained by a river and its tributaries and is a hydrological unit for river basin planning;(m)"rules" means the rules made under section 21;(n)"State Water Policy" means the Water Policy of the State;(o)"sub-basin" means a hydrologic unit, or a hydrologic sub-unit of a river basin within the State;(p)"watershed" means a region or area bounded peripherally by a divide and draining ultimately to a water course or water body;(q)"water related departments" means the departments involved in planning and utilization of Water Resources of the State.
