Section 2(m) in The Bihar Ground Water (Regulation and Control of Development and Management) Act, 2006
(m)"Well" means a structure sunk for the search or extraction of ground water by a person or persons except by the authorised officials of the State or Central Governments for carrying out scientific investigations, exploration, development, augmentation, conservation, protection or management of ground water and shall include open well, dug well, bore well, dug-cum-bore well, tubewell, filter point, collector well, infiltration gallery, recharge well, disposal well or any of their combinations or variations provided that it will exclude the wells from which ground water is drawn by manual devices, i.e., hand pump or rope and bucket used by a person or persons.
