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State of Assam - Section

Section 2 in The Air (Prevention and Control of Pollution) Assam Rules, 1991

2. Definitions.

- In these rules unless there is Anything Repugnant To The Subject Or Context-
(a)"Act" means the Air Prevention and Control of Pollution) Act 1981 (Central Act 14 of 1981);
(b)"Appellate Authority" means the authority constituted by the State Government under sub-section (1) of Section 31 of the Act;
(c)"Board" means the Board for Prevention and Control of Water and Air Pollution, constituted under sub-section (1) of Section 4 of the Water (Prevention and Control of Pollution) Act, 1974. As the Water Act, 1974 and the Air Act, 1981 will be operated by the existing Board, the name of the combined Board will be styled as Pollution Control Board, Assam;
(d)"Chairman" means the Chairman of the Board;
(e)"Consent" means the sanction of the authority of the Board for the purpose of prevention and regulation and control for air pollution;
(f)"Consent fees" means the fees charged by the Board for the grant of consent by the board;
(g)"Form" means a form as set out in the rules;
(h)"Furnace" means any structure or installation where any fuel is burnt or otherwise a high temperature is maintained;
(i)"Government" or "State Government" means the State Government of Assam;
(j)"Investment" means and includes the amount of capital invested in the industry on capital works including land, building, machinery, equipment;
(k)"Member" means a member of the Board and includes the Chairman thereof;
(l)"Member-Secretary" means Member-Secretary of the Board;
(m)"Premises" means any building, structure or property used for industrial process or operation or treatment etc. where any pollution occurs;
(n)"President" means prescribed by the rules made under the Act;
(o)"State Air Laboratory" means a laboratory established or specified as such under sub-section (1) of Section 28 of the Act;
(p)"State Water Laboratory" means a laboratory established or recognised as such under sub-section (2) of Section 17 of the act;
(q)"Water Rules" means the Water (Prevention and Control of Pollution) Assam Rules; 1977;
(r)"Year" means the calendar year;