Section 2(1)(z) in Occupational Safety, Health and Working Conditions Code, 2020

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Union of India - Subsection

Section 2(1)(z) in Occupational Safety, Health and Working Conditions Code, 2020

(z)"hazardous" means involving danger or potential danger;

(za)"hazardous process" means any process or activity in relation to an industry or plantation specified in the First Schedule where, unless special care is taken, raw materials used therein or the intermediate or finished products, bye-products, hazardous substances, wastes or effluents thereof or spraying of any pesticides, insecticides or chemicals used therein, as the case may be, would-

(i)cause material impairment to the health of the persons engaged in or connected therewith, or

(i)any capital has been invested for the purpose of carrying on such activity; or

(ii)such activity is carried on with a motive to make any gain or profit,

(ii)result in the pollution of the general environment;

(zb)"hazardous substance" means any substance or such quantity of the substance as may be prescribed by the appropriate Government or preparation of which by reason of its chemical or physio-chemical properties or handling is liable to cause physical or health hazards to human being or may cause harm to other living creatures, plants, micro-organisms, property or the environment;

(zc)"industrial premises" means any place or premises (not being a private dwelling house), including the precincts thereof, in which or in any part of which any industry, trade, business, occupation or manufacturing is being ordinarily carried on with or without the aid of power and includes a godown attached thereto;

(zd)"industry" means any systematic activity carried on by co-operation between an employer and worker (whether such worker is employed by such employer directly or by or through any agency, including a contractor) for the production, supply or distribution of goods or services with a view to satisfy human wants or wishes (not being wants or wishes which are merely spiritual or religious in nature), whether or not,-

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Union of India - Subsection

Section 2(1)(z) in Occupational Safety, Health and Working Conditions Code, 2020