Section 2 in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
2. Definitions.
(1)In these rules, unless the context otherwise require(a)"Act" means the Factories Act, 1948;(b)"Hazardous chemicals" means-(i)any chemical which satisfies any of the criterion laid down Part-I of Schedule 1 and is listed in Column (2) of Part II Schedule I;(ii)any chemical listed in Column (2) of Schedule II, and(iii)any chemical listed in Column (2) of Schedule III;(c)"Industrial activity" means an operation or process carried out in a factory referred to in Schedule IV, involving or likely involve one or more hazardous chemicals and include on s storage or on site transport which is associated with that operation or process, as the case may be;(d)"Isolated storage" means storage where no other manufacturing process other than pumping of hazardous chemicals is carried out and that storage involves atleast a quantity of that chemical set-out in Schedule II but does not include storage associated with a factory specified in Schedule IV on the same site;(e)"Major accident" involving loss of life inside or outside site ten or more injuries inside and/or one or more injuries outs or release or toxi-chemicals or explosion or fire or spillage of hazardous chemicals resulting in process of adverse effects on the environment;(f)"Schedule" means Schedule appended to these rules; and(g)"Site" means any location where hazardous chemicals are manufactured or processed, stored, handled, used disposed of and includes the whole of an area under the control of an occupier.(2)Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Factories Act, 1948 and the Orissa Factories Rules, 1950.
