Section 3(1) in The Construction and Demolition Waste Management Rules, 2016
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Environment ( Protection) Act, 1986 (29 of 1986);(b)"construction" means the process of erecting of building or built facility or other structure, or building of infrastructure including alteration in these entities,;(c)"construction and demolition waste" means the waste comprising of building materials, debris and rubble resulting from construction, re-modeling, repair and demolition of any civil structure;(d)"de-construction" means a planned selective demolition in which salvage, re-use and recycling of the demolished structure is maximized;(e)"demolition" means breaking down or tearing down buildings and other structures either manually or using mechanical force (by various equipment) or by implosion using explosives.(f)"form" means a Form annexed to these rules;(g)"local authority" means an urban local authority with different nomenclature such as municipal corporation, municipality, nagarpalika, nagarnigam, nagar panchayat, municipal council including notified area committee and not limited to or any other local authority constituted under the relevant statutes such as gram panchayat, where the management of construction and demolition waste is entrusted to such agency;(h)"schedule" means a schedule annexed to these rules;(i)"service provider" means authorities who provide services like water, sewerage, electricity, telephone, roads, drainage etc. often generate construction and demolition waste during their activities, which includes excavation, demolition and civil work;(j)"waste generator" means any person or association of persons or institution, residential and commercial establishments including Indian Railways, Airport, Port and Harbour and Defence establishments who undertakes construction of or demolition of any civil structure which generate construction and demolition waste.
