Section 2 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
2. Definitions
- In these rules, unless the context otherwise requires -(a)"Act" means the Air (Prevention and Control of Pollution) Act, 1.981;(b)"appellant" means any person the aggrieved by and appealing against an order made by the State Board under Section 20, Section 21 or Section 22 of the Act;(c)"Appellate Authority" means the Appellate Authority constituted by the Government under sub-section (1) of Section 31 of the Act; .(d)"Consultant" means and includes any person whose service, technical of otherwise, may be obtained by the Chairman to conduct the affairs of the Board;(e)"Form" means a form set out in Schedule;(f)"Government" means the State Government of Uttar Pradesh;(g)"furnace" means any structure or installation where any form or type of fuel is burnt or otherwise a high temperature higher than ambient is maintained;(h)"premises" means any building, structure or property used for industrial or trade purposes where pollution occurs;(i)"State Air Laboratory" means a laboratory established or specified as such under sub-section (1) of Section 28;(j)"schedule" means a schedule appended to these rules;(k)"sections" means a section of the Act;(l)"State Board Laboratory" means a laboratory established or recognized as such under sub-sections (2) of Section 17; and(m)words and expressions used but not defined in the Rules but defined in the Air (Prevention and Control of Pollution) Act, 1981, shall have the -meaning respectively assigned to them in that Act.
