Section 2 in Haryana Air (Prevention and Control of Pollution) Rules, 1983
2. Definitions.
- In these rules unless the context otherwise requires.-(a)"Act" means the Air (Prevention and Control of Pollution) Act, 1981;(b)"appellant" means any person aggrieved by and appealing against an order made by the Board;(c)"Appellate Authority" means the appellate authority constituted under sub-section (1) of section 31(d)"Board" means the Haryana State Board for the Prevention and Control of Water Pollution constituted under section 4 of the Water (Prevention and Control of Pollution) Act, 1974;(e)"Chairman" means the Chairman of the Board;(f)"Consultants" means and includes any person whose services technical or otherwise, may be obtained to conduct the affairs 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 ambient is maintained;(i)"Government" means the Haryana Government in the Administrative Department;(j)"Member Secretary" means the Member Secretary of the Board;(k)"Premises" means any building, structure or property used for industrial or trade purposes where pollution occurs;(l)"State Air Laboratory" means a laboratory established or specified as such under sub-section(;) of section 28;(m)"section" means a section of the Act;(n)"State Board Laboratory" means a laboratory established or recognized as such under sub-section (2) of section 17;(o)"year" means the financial year commencing on the 1st day of April; and(p)The words and expressions used herein but not defined in these rules shall have the same meaning as assigned to them in the Act.
