Section 6 in Tamil Nadu Panchayats (Regulation of Sinking of Wells and Safety Measures) Rules, 2015
6. Safety Measures.
(1)Every holder of the permit or owner of a well in use or disuse, shall, while sinking, deepening or rehabilitation of a well; shall:(a)ensure that the person executing the work has followed all the safety measures prescribed in sub-rule (2):(b)verify that the person executing the work has a valid Certificate of Registration granted under these rules;(c)ensure that the well is not left uncovered during recess or cessation of work;(d)fill up abandoned wells upto the ground level using clay, sand, boulder or any other suitable materials.(2)Every person carrying on the business of sinking wells, while sinking, deepening or rehabilitation of a well, shall, -(a)before commencing the work -,(i)ensure that necessary permit in Form-B has been obtained by the owner of the well for executing the work;(ii)erect warning signboards in a conspicuous manner at the site of the well, displaying the nature, width and depth of the well, his name, address and contact details and that of the owner of the well;(iii)erect barbed wire fencing or any other suitable barrier around the site of the well;(iv)construct a cement or concrete platform measuring 0.5X0.5X0.6 metre around the well casing in such a manner that it is 0.3 meter above the ground level and 0.3 metre below the ground level;(b)not leave the drilling pit or the well uncovered during the recess of work;(c)after completion of the work -,(i)fill up the mud pits and channels around the well;(ii)restore the ground conditions;(iii)cap the well assembly by welding steel plates or by providing a strong cap to the casing pipe with bolts and nuts.(3)where it appears to the Executive Authority that the safety measures are insufficient in the case of any well, then he may by notice, in writing, require the owner or the person executing the work to undertake such other safety measures and the same shall be complied with.
