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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(n) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016

(n)"Structure" means any structure constructed for the search or extraction of ground water by any person, except the authorized officials of the State or Central Government for carrying out scientific investigations, exploration, development, augmentation, conservation, protection or management of ground water, this will include open well, dug well, bore well, dug-cum-bore well, tube well, filter point, collector well, infiltration gallery, recharge well, disposal well, or any of their combinations or variations or any mean by which ground water, springs or surface water is tapped except any manually operated device for extraction of ground water.