Section 2 in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Hazardous Chemical " means,-(i)any chemical which satisfies any of the criteria laid down in Part I of [Schedule 1 or] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] is listed in Column 2 of Part II of this Schedule ; or(ii)any chemical listed in Column 2 of Schedule 2; or(iii)any chemical listed in Column 2 of Schedule 3;(b)[ "industrial activity" means an operation or process carried out in a factory referred to in Schedule 4 involving or likely to involve one or more hazardous chemicals and includes on-site storage or on-site transport which is associated with that operation or process, as the case may be.] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].](c)"isolated storage" means storage where no other manufacturing process other than pumping of hazardous chemical is carried out and that storage involves at least a quantity of that chemical set out Schedule 2, but does not include storage associated with [a factory] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] specified in Schedule 4 on the same site.(d)[ "major accident" means an incident involving loss of life inside or outside the site, or ten or more injuries inside and/or one or more injuries outside or release of toxic chemicals or explosion or fire or spillage of hazardous chemicals resulting in on-site or off-site emergencies or damage to equipment leading to stoppage of process or adverse affects to the environment] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].(e)"pipeline" means a pipe (together with any apparatus and works associated therewith) or system of pipes (together with any apparatus and work associated therewith) for the conveyance of a hazardous chemical, other than a flammable gas as set out in Column 2 of Part II of Schedule 3 at a pressure of less than 8 bars absolute.(f)"Schedule" means Schedule appended to these rules.(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 .(h)Words and expressions not defined in these Rules but defined or used in the Factories Act, 1948 and the Rules made thereunder have the same meaning as assigned therein.
