(2)The words and expressions used and not defined in this Act but defined in the-(i)Explosives Act, 1884 (4 of 1884);(ii)Inland Vessels Act, 1917 (1 of 1917);(iii)Petroleum Act, 1934 (30 of 1934);(iv)Factories Act, 1948 (63 of 1948);(v)Merchant Shipping Act, 1958 (44 of 1958);(vi)Atomic Energy Act,1962 (33 of 1962);(vii)Wildlife (Protection) Act, 1972 (53 of 1972);(viii)Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974);(ix)Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976 (80 of 1976);(x)Forest (Conservation) Act, 1980 (69 of 1980);(xi)Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981);(xii)Environment (Protection) Act, 1986 (29 of 1986),shall have the same meanings respectively assigned to them in those Acts.
