Definitions.
In this Act, unless the context otherwise requires,-
(a)
"ayacut" in relation to an irrigation work means all
the lands which are entitled to irrigation under that irrigation
work;
(b)
"ayacutdar" means owner of land in an ayacut;
(c)
"construction" includes extension, improvement or
alteration of water course;
(d)
"Government" means the State Government;
(e)
"Irrigation Officer" means any officer of the Revenue
Department or the Public Works Department not below the
rank of a Revenue Divisional Officer or an Executive
Engineer, empowered or authorised by the Government to
exercise all or any of the functions of an Irrigation Officer
under this Act;
(f)
"Irrigation work" includes-
(i) All rivers and natural streams or parts thereof;
(ii) all lakes and other natural collections of water, or
parts thereof;
(iii) all tanks, wells, tube wells, reservoirs, ponds,
kuntas, streams, madugus used for the supply of storage of
water for purposes of irrigation;
(iv) all canals, channels, anicuts, dams,
embankments, weirs, sluies, groins, kuntas and other work
other than escape channels, connected with, or auxiliary to
the irrigation works referred to in sub-clauses (i) to (iii);
(v) all drainage channels, the water of which is
utilised for the purpose of irrigation;
(vi) all lands used for the purpose of irrigation works
referred to in sub-clauses (i) to (v); and
(vii) all buildings, machinery, fences, gates, roads
and other erections occupied by, or belonging to, the
government and connected with an irrigation work;
which are owned, maintained, constructed or controlled by
the Government;
(g)
"owner" in relation to any land in respect of which
land revenue is payable means the person liable to pay land revenue and in relation to any land in respect of which no
land revenue is payable means the person who would have
been liable to pay land revenue if it had been payable on
such land; and includes a ryot having a permanent right of
occupancy in the land;
(h)
"prescribed" means prescribed by rules made
under this Act;
(i)
"Revenue Divisional Officer" means any officer
incharge of a Revenue division and includes a Deputy
Collector, a Sub-Collector and an Assistant Collector ;
(j)
"watercourse" means a field channel which receives
supply of water from the outlet of an irrigation work and
conveys water to lands included within the ayacut of that
work and which is not maintained at the cost of the
Government and includes all subsidiary works connected
with any such channel except the sluice or outlet through
which water is supplied from irrigation work to such
channel.