Section 143A(1) in Tamil Nadu Panchayats Act, 1994
(1)No person shall, either himself or through any person on his behalf engage in sinking any well in the panchayat village for any purpose without obtaining a permit from the executive authority:Provided that this sub-section shall not apply for sinking of well for domestic purpose:Provided further that this sub-section shall not apply to the revenue villages specified in the Schedule to the Chennai Metropolitan Area Groundwater (Regulation) Act, 1987. (Tamil Nadu Act 27 of 1987).
