Section 2 in Tamil Nadu Municipalities (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 District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994), the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), the Tiruppur City Municipal Corporation Act, 2008 (Tamil Nadu Act 7 of 2008), the Erode City Municipal Corporation Act, 2008 (Tamil Nadu Act 8 of 2008), the Vellore City Municipal Corporation Act, 2008 (Tamil Nadu Act 26 of 2008), the Thoothukudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008), Thanjavur City Municipal Corporation Act, 2013 (Tamil Nadu Act 24 of 2013), or the Dindigul City Municipal Corporation Act, 2013 (Tamil Nadu Act 25 of 2013), as the case may be and, any other subsequent Urban Local Bodies Acts to which the provisions of any of the above Acts are made applicable;(aa)[ "Certificate of Registration" means a certificate of registration granted in Form XIV for carrying the business of sinking, deepening or rehabilitation of wells;] [Inserted by Notification No. SRO A-9(a-2)/2015, dated 30.4.2015.](b)"Certificate of Registration" means a certificate, granted in Form-F to carry the business of sinking, deepening or rehabilitation of wells;(c)"Commissioner" means the Commissioner of the Municipal Corporation concerned;(d)"Executive Authority" means the Commissioner of a Municipal Corporation or a Municipality or the Executive Officer of a Town Panchayat, as the case may be; and(e)"Permit" means a permit granted in Form-B for sinking, deepening or rehabilitation of a well.(2)Words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.
