Section 2(b) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(b)[ "State Board" means the Haryana State Pollution Control Board constituted under section 4;] [Substituted by Notification No. S.O. 80/C.A. 6/1974/S. 64/2019, dated 20.11.2019 (w.e.f. 22.12.1978).](bb)[ "capital investment" means the original cost invested and includes investment on land, factory building, office building and machinery and factory whether ownership, on rent, mortgage, or lease basis.] [Inserted vide Notification No. G.S.R. 30/C.A.6/74/S.64/68, the 25th March 1988.]
