Section 2 in Tamil Nadu Panchayats (Regulation of Sinking of Wells and Safety Measures) Rules, 2015
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Tamil Nadu Panchayats Act,1994 (Tamil Nadu Act 21 of 1994);(b)"Executive Authority" means the President of the Village Panchayat;(c)"Permit" means a permit granted in Form-B for sinking, deepening or rehabilitation of a well;(d)"Certificate of Registration" means a certificate of registration granted in Form-F to carry the business of sinking deepening or rehabilitation of wells.
