Section 2 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974);(b)"Chairman" means the Chairman of the State Board;(c)"State Board Laboratory" means a laboratory established or recognised as such under sub-section (2) of Section 17;(d)"State Water Laboratory" means a laboratory established or specified as such under sub-section (1) of Section 52;(e)"Form" means a form set out in Schedule I;(f)"Member" means a member of the State Board and includes the Chairman thereof;(g)"Member-Secretary" means the Member-Secretary of the State Board;(h)"Section" means a section of the Act;(i)"Schedule" means a Schedule appended to these rules;(j)"Year"s means the financial year commencing on the first day of April.
