Section 2 in Punjab Major Accident Hazard Control Rules, 1993
2. Definitions.
- In these rules unless the context otherwise requires, -(a)"authority" mens an authority or person appointed and designated by the State Government as the District Emergency Authority;(b)[-] [Omitted vide Punjab Government Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.](c)"hazardous chemical" means -(i)any chemical which satisfies any of the criteria laid down in Part 1 of Schedule 1 and is listed in column 2 of Part II of that Schedule; or(ii)any chemical listed in column 2 of Schedule 2; or(iii)any chemical listed in column 2 of Schedule 3;(d)"Industrial activity" means, -(i)any operation or process carried out in [a factory] [Substituted for 'an industrial installation' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] referred to in Schedule 4 involving or likely to involve one or more hazardous chemicals and includes on-site storage or on-site transport which is associated with the operation or process, as the case may be; or(ii)an isolated storage; or(iii)a pipe line;(e)"isolated storage" means a storage where no manufacturing process other than pumping of hazardous chemical is carried out and that storage involves at least a quantity of that chemical set out in Schedule 2, but does not include storage associated with [a factory] [Substituted for 'an installation' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] specified in Schedule 4 on the same site ;(f)[ "major accident" means an incident involving loss of life inside or out-side the site or ten or more injuries inside and/or one or more injuries outside or release or toxic chemical or explosion or fire or spillage of hazardous chemical resulting in 'onsite' or 'off-site' emergencies or damage to equipments leadings to stoppage of process or adverse effects to the environment;] [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.](g)"pipeline" means a pipe (together with any apparatus and works associated therewith), or system of pipes (together with any apparatus and works associated therewith), for the conveyance of a hazardous chemical, other than an flammable gas as set out in column 2 of Part II of Schedule 3 at a pressure of less than light bars absolute;(h)"Schedule" means Schedule appended to these rules;(i)"Site" means any location where hazardous chemicals are manufactured, processed, stored, handled, used or disposed of and includes the whole of the area under the control of an occupier;(j)Words and expressions not defined in these rules but defined or used in the Factories Act, 1948 and in any other rules made thereunder, have the same meaning, as assigned therein.
