Section 2(1) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
(1)In these rules, unless the context otherwise requires,-(a)'Act' means the Air (Prevention and Control of Pollution) Act, 1981;(b)'Board' means the Maharashtra Water (Prevention and Control of Pollution) Board constituted under section 4 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) and deemed under section 4 of the Act to be the State Board for the Prevention and Control of Air Pollution constituted under section 5 of the Act;(c)'Chairman' means the Chairman of the Board;(d)'Committee' means Committee constituted under sub-section (1) of section 11;(e)'furnace' means any structure or installation where any form or type of fuel is burnt or otherwise a high temperature higher than ambient is maintained;(f)'Government' or 'State Government' means the Government of Maharashtra;(g)'Member-Secretary' means the Member-Secretary appointed by Government under clause (f) of sub-section (2) of section 4 of the Water (Prevention and Control of Pollution) Act. 1974;(h)'premises' means any building, structure or property used for industrial or trade purposes where pollution occurs;(i)'recognised laboratory' means a laboratory established or recognised as such under sub-section (2) of section 17;(j)'section' means a section of the Act;(k)'State Air Laboratory' means a laboratory established or specified as such under sub-section (1) of section 28.
