Section 143B(6) in Tamil Nadu Panchayats Act, 1994
(6)Every person carrying on the business of sinking well shall, while sinking a well or on completion of sinking a well, follow such safety measures, as may be prescribed.Explanation. - For the purpose of sections 143,143-A and 143-B, -(a)"sink" with all its grammatical variations and cognate expressions includes digging, drilling, boring or deepening;(b)"well" means a well sunk for search or extraction of groundwater and includes an open well, dug well, bore well, dug-cum-bore well, tube well, filter point, collection well or infiltration gallery, but does not include a well sunk by the Government or Central Government for carrying out scientific investigation, exploration, development or management work for the survey and assessment of groundwater resources;(c)"person" includes a company or association of individuals, whether incorporated or not.]
