Section 2 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981);(b)"Appellant Authority" means the Appellate Authority constituted under sub-section (1) of Section 31 of the Act;(c)"Board" means the Meghalaya State Pollution Control Board constituted under Section 4 of the Water (Prevention and Control of Pollution) Act, 1974 (Central Act 6 of 1974);(d)"Chairman" means the Chairman of the Board;(e)"Committee" means a committee constituted under sub-section (1) of Section 11 of the Act;(f)"consultant" means and includes any person whose services, technical or otherwise, may be obtained by the Board to assist or advice in performing any function of the Board;(g)"Form" means a form appended to these rules;(h)"Furnace" means any structure or installation where any form or type of fuel is burnt or otherwise a temperature higher than the ambient is maintained;(i)"Government" means the Government of Meghalaya;(j)"Member-Secretary" means the Member-Secretary of the Board;(k)"Premises" means any building, structure or property used for industrial or trade purposes;(l)"Section" means a section of the Act;(m)"State" means the State of Meghalaya;(n)"State Air Laboratory" means a laboratory established or specified as such under sub-section (1) of Section 28 of the Act;(o)"State Board Laboratory" means a laboratory established or recognised as such under sub-section (2) of Section 17 of the Act;(p)"Year" means the financial year commencing on the first day of April.(2)Words and expressions used but not defined in these Rules shall have the meaning respectively assigned to them in the Act.
