Section 92 in Bombay Irrigation (Gujarat Amendment) Act, 1976
92. Definitions.- In this part, unless the context otherwise requires,-
(a)"artesian well" means a well which taps artesian or piratic water having piezo-metric level above the ground;(b)"Borewell" means a well drilled in hard rock areas where the bore can island on its own and where lining by pipes is not necessary, and includes a dug-cum-bore well;(c)"Ground water" means water under the surface of the earth regardless of the geological structure in which it is stationary or moving and include all ground water reservoirs;(d)"proscribed" means prescribed by rules made under section 101;(e)"Regional Canal Officer" means a Canal Officer authorised by the State Government by notification in the Official Gazette to perform the, functions of the Regional Canal Officer under this Part in such area as may be specified in the notification;(f)"Tubewell" means a deep bore drilled into the ground for the purpose of drawing water through one or aeries of permeable layers of wafer bearing strata.
