Section 2 in The Punjab Water Prevention and Control of Pollution Rules, 1977
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Water (Prevention and Control of Pollution) Act, 1974 (Central Act 6 of 1974);(b)"Board" means the Punjab State Board for the Prevention and Control of Water Pollution;(c)"Chairman" means the chairman of the Board;(cc)[ "consent fee" means the fee charged for the grant of consent by the Board; and;] [Inserted vide Punjab Notification No. G.S.R. 105/C/A/ 6/74/Amdendment (1)/81, dated 5.12.1981.].(d)"Form" means a form set out in Schedule I;(e)"Government" means the Government of the State of Punjab;(ee)[ "investment" means the amount of capital invested in an industry on capital works including land, machinery and equipment;] [Inserted vide Punjab Notification No. G.S.R. 105/C/A/ 6/74/Amdendment (1)/81, dated 5.12.1981.].(f)"member" means a member of the Board including the chairman;(g)"member-secretary" means the member secretary of the Board;(h)"meeting" means the meeting or an adjourned meeting of the Board;(i)"section" means a section of the Act;(j)"Schedule" means a schedule appended to these rules;(k)"State Board Laboratory" means a laboratory established or recognised as such under sub-section (2) of Section 17;(l)"State Water Laboratory" means a laboratory established under clause (a) of sub-section (1) of Section 52 or a laboratory or institute specified under clause (b) of the aforesaid sub-section to carry out the functions entrusted to the State Water Laboratory.;(m)"year" means the financial year commencing on the first day of April.
