- In this Act, unless there is something repugnant to the subject or context, -(a)[ "Corporation" means Punjab State Tubewell Corporation Limited;] [See Punjab Act No. 3 of 1974.](aa)[ "Government" means the State Government of Punjab.] [See Punjab Act No. 3 of 1974.](b)"Prescribed" means prescribed by rules made under this Act;(c)"State Tubewell" means a tubewell hereto constructed, maintained or controlled or which may be hereafter constructed, maintained or controlled by the (Government [or the Corporation] [Substituted for the word 'the Government' by Punjab Act No. 3 of 1974.]) and includes all mechanical and electrical appliances, tools and structures appertaining to it and necessary for the obstruction of water from it;(d)"Tubewell" means any device for lifting water from below the surface of the ground by mechanical means operated otherwise than by human or animal power;(e)"underground water" means water under the surface of the earth regardless of the geologic structure in which it is standing or moving, but it does not include water flowing in artificial underground streams.
