Section 6(2) in Tamil Nadu Panchayats (Regulation of Sinking of Wells and Safety Measures) Rules, 2015
(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.
