Section 2 in The Wetlands (Conservation and Management) Rules, 2010
2. Definitions.
(1)In these rules, unless the context otherwise requires:(a)"Act" means the Environment (Protection) Act, 1986 (29 of 1986);(b)[ "Authority" means the Central Wetlands Regulatory Authority as notified under sub-section (3) of Section 3 of the Environment (Protection) Act, 1986;] [Substituted by Notification No. G.S.R. 1140 (E), dated 14.12.2016 (w.e.f. 4.12.2010).](c)"dredging" means an excavation activity or operation usually carried out at least partly underwater, in shallow sea or fresh water areas with the purpose of gathering up bottom sediments and disposing them off at a different location;(d)"National Park" means an area declared, as National Park under section 35 or section 38, or deemed to be declared as a National Park under sub-section (3) of section 66, of the Wild Life (Protection) Act, 1972 (35 of 1972);(e)"Ramsar Convention" means the Convention on Wetlands signed at Ramsar, Iran in 1971;(f)"UNESCO" means the United Nations Educational, Scientific and Cultural Organization;(g)"wetland" means an area or of marsh, fen, peatland or water; natural or artificial, permanent or temporary, with water that is static or flowing, fresh, brackish of salt, including areas of marine water, the depth of which at low tide does not exceed six meters and includes all inland waters such as lakes, reservoir, tanks, backwaters, lagoon, creeks, estuaries and manmade wetland and the zone of direct influence on wetlands that is to say the drainage area or catchment region of the wetlands as determined by the authority but does not include main river channels, paddy fields and the coastal wetland covered under the notification of the Government of India in the Ministry of Environment and Forest, S.O, number 114 (E) dated the 19th February, 1991 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii) of dated the 20th February , 1991;(h)"wildlife sanctuary" means an area declared as a wildlife sanctuary under the provisions of Chapter IV of the Wildlife (Protection) Act, 1972 (35 of 1972) and shall include an area deemed to be sanctuary under sub-section (4) of section 66, of the said Act.(2)The word and expressions used in these rules and not defined but defined in the Act, shall have the meaning respectively assigned to them in the Act.
