Section 2(1) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(1)In these rules, unless the context otherwise require(a)"Act" means the Factories Act, 1948;(b)"Hazardous chemicals" means-(i)any chemical which satisfies any of the criterion laid down Part-I of Schedule 1 and is listed in Column (2) of Part II Schedule I;(ii)any chemical listed in Column (2) of Schedule II, and(iii)any chemical listed in Column (2) of Schedule III;(c)"Industrial activity" means an operation or process carried out in a factory referred to in Schedule IV, involving or likely involve one or more hazardous chemicals and include on s storage or on site transport which is associated with that operation or process, as the case may be;(d)"Isolated storage" means storage where no other manufacturing process other than pumping of hazardous chemicals is carried out and that storage involves atleast a quantity of that chemical set-out in Schedule II but does not include storage associated with a factory specified in Schedule IV on the same site;(e)"Major accident" involving loss of life inside or outside site ten or more injuries inside and/or one or more injuries outs or release or toxi-chemicals or explosion or fire or spillage of hazardous chemicals resulting in process of adverse effects on the environment;(f)"Schedule" means Schedule appended to these rules; and(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.
