Section 2(q) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(q)"Well" means a structure constructed for the search or extraction of groundwater by a person or persons for drinking/domestic/industrial/commercial/agriculture use except by the authorized officials of the State Government or the Central Government for carrying out scientific investigation, exploration, development, augmentation, conservation, protection or management of groundwater and shall include open well, bore well, dug cum bore well, tube well, filter point, collection well, infiltration gallery, recharge well, disposal well or any of their combinations or variations;
