Section 2 in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area Groundwater (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1987);(b)"Form" means a Form appended to these rules;(c)"Licence" means a licence for extraction, use or transport of groundwater granted under section 5 of the Act;(d)"Permit" means a permit granted under section 3 of the Act to sink a well.
