Section 2(1) in The Kerala Ground Water (Control and Regulation) Act, 2002
(1)In this Act, unless the context otherwise requires,(a)"Authority" means "the State Ground Water Authority" constituted under subsection (1) of section 3 of this Act;(b)"Government" means the Government of Kerala;(c)"Ground Water" means the water which exist below the surface of the ground at any location or at any particular category of locations;(d)"notified area" means the area notified under sub-section (1) of section 6 of this Act;(e)"Prescribed" means prescribed by rules made under this Act;(f)"pumping well" means a well fitted with-pump driven by an electric motor or oil engine for pumping water but does not include open wells fitted with pumps driven by engine or motor of Horse Power upto 1.5 and tube wells, borewells and dug-cum borewells fitted with pumps driven by engine or motor of Horse Power upto 3;(g)"digging" with all its grammatical variations and synonyms, includes digging or drilling of new wells, putting in pipes or drilling making tunnels or increasing depth or diameter of the existing wells;(h)"user of ground water" means any person using ground water from a pumping well for any purpose including domestic purpose;(i)"Well" means any structure made on the surface of earth by any person other than officers authorized by State Government or Central Government, for the purpose of drawing ground water for search, development, use or management of ground water resources and-includes open well, dug well, borewell, dug-cum borewell; tube well, storage well, infiltration gallery, but shall not include open well or dug well used for domestic purposes.
