Section 2 in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"Board" means the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Water Supply and Sewerage Board established under section 3 of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978);(b)"competent authority" means the authority specified in section 8;(c)"date of commencement of this Act" means the date of publication of this Act in the Tamil Nadu Government Gazette;(d)"domestic purposes" means the purposes of drinking, cooking, bathing, washing and flushing of toilet, and the expression "domestic" with all its grammatical and cognate expressions shall be construed accordingly.Explanation. - In the case of any educational institution, hospital, nursing home or hostel, "domestic purposes" shall include the purposes for which water is used for carrying on the work pertaining to such educational institution, hospital, nursing home or hostel;(e)"Government" means the State Government;(f)"groundwater" means the water which exists below the surface of the ground;(g)"scheduled area" means the whole of the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and the villages notified in the Schedule;(h)"sink" with all its grammatical variations and cognate expressions includes digging, drilling, boring or deepening;(i)"well" means a well sunk for the purpose of searching or extracting groundwater and includes an open well, dug well, borewell, dug-cum-bore well, tube well, filter point or any contrivance which when installed, could be utilised for extracting groundwater.
