Section 2 in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act", means the Air (Prevention and Control of Pollution) Act, 1981 (Central Act No 4 of 1981);(b)"Appellate Authority", means the Appellate Authority constituted by the State Government under sub-section (1) of section 31;(c)"Chairman", means the Chairman of the State Board;(d)"Consultant" means any person appointed as such by the Board under sub- section (5) of section 14;(e)"Form", means a Form appended to these rules;(f)"furnace", means any structure or installation where any form or type of fuel is burnt or otherwise a temperature higher than ambient is maintained;(g)"Member Secretary", means the Member Secretary of the State Board;(h)"Premises", means any building, structure or property used for industrial or trade purposes where pollution occurs;(i)"recognized university", means -(i)any university incorporated by law in any of the State of India;(ii)the Punjab, Sind or Dacca University in the case of degrees or degrees or diplomas obtained as a result of examinations held before the 15th August 1947; or(iii)any other university recognised by the Government for the purposes of these rules;(j)"section", means a section of the Act;(k)"State Air Laboratory", means a laboratory established or specified as such by the State Government under sub-section (1) of section 28.(l)"State Board Laboratory", means a laboratory established or recognised as such by the State Board under sub-section (1) of section 28.(m)"year", means the financial year commencing from the first day of April.
