Section 2 in The Goa Ground Water Regulation Rules, 2003
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002);(b)"form" means a form appended to these rules;(c)"over exploited area" means an area declared by the Government as over exploited area under sub-section (3) of section 4 of the Act;(d)"permission" means a permission for sinking a well in terms of sub-section (3) of section 5 of the Act;(e)"registration" means a registration of the existing well in terms of section 5 of the Act;(f)"scheduled area" means an area declared by the Government as scheduled area under sub-section (1) of section 4 of the Act;(g)"water scarcity area" means an area notified by the Government as water scarcity area under sub-section (2) of section 4 of the Act;words and expressions used in these rules by not defined shall have the same meaning as assigned to them under the Act.
