Section 2 in Tamil Nadu Groundwater (Development and Management) Act, 2003
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Authority" means the Tamil Nadu Groundwater Authority established under section 7 and includes any employee to whom the Authority has delegated any of its powers or functions under this Act;(2)"domestic purpose", in relation to a well, means extraction of groundwater from such well for the purpose of drinking, cooking, bathing, washing, livestock or sanitary, by using manual, mechanical or electrical device not exceeding one horse power;(3)"Government" means the State Government;(4)"groundwater" means the water which exists below the surface of the ground at any particular location;(5)"marginal farmer" means a farmer who holds such an extent of land as may be prescribed;(6)"notified area" means the area declared to be a notified area under section 9;(7)"sink" with all its grammatical variations and cognate expressions in relation to an existing well or new well includes digging drilling or boring of new well and deepening carried out in the existing well, for exploitation of ground-water;(8)"small farmer" means a farmer who holds such an extent of land as may be prescribed;(9)"user of groundwater" means a person or an institution including a company or an establishment, whether Government or otherwise, who or which uses groundwater for any purpose other than domestic purpose either on a personal or community basis;(10)"well" means a well sunk for search or extraction of groundwater and includes an open well, dug well, bore well, dug-cum-bore well, tube well, filter point, collection well or infiltration gallery, but does not include a well sunk by the Government or Central Government for carrying out scientific investigation, exploration, development or management work for the survey and assessment of groundwater resources or a well sunk by a small or marginal farmer.
