Section 2 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
2. Definitions. -
(1)In this Act unless there is anything repugnant in the subject or context,-(a)"Authority" means the Calcutta Metropolitan Water and Sanitation Authority established under section 3;(b)"Board" means the Board of Directors mentioned in section 4;(c)"Calcutta Metropolitan District" or "District" means the area described in Schedule I which the State Government may, in consultation with the Authority, amend from time to time by notification;(d)"Chairman" means the Chairman of the Board appointed under sub-section (5) of section 5;(e)"Director" means a Director of the Board appointed or elected under section 5;(f)"garbage" includes offensive matter, rubbish and carcasses of dead animals;(g)"General Manager" means the General Manager of the Authority appointed under section 18;"local authority" means a municipal corporation or municipality or other authority legally entitled to the control or management of local funds but does not include the Commissioners for the Port of Calcutta;(i)"member" means a member of the General Council mentioned in section 4;(j)"notification" means a notification published in the Official Gazette;(k)"prescribed" means prescribed by rules made under this Act;(l)"public authority" includes any statutory authority or corporation, not being a local authority, exercising public functions;(m)"regulations" means regulations made under this Act.(2)The expressions "building", "drain", "house-drain", "house-gully", "occupier," "offensive matter", "owner", "private street", "public street", rubbish", and "sewage" used in this Act shall, unless there is anything repugnant in the subject or context, have the same meaning as in the Calcutta Municipal Act, 1951.
