Section 2 in The Water (Prevention and Control of Pollution) (Consent) Madhya Pradesh Rules, 1975
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974);(b)"Board" means the Madhya Pradesh State Prevention and Control of Water Pollution Board, constituted under subsection (1) of Section 4;(c)"Section" means the section of the Act;(d)"Chairman" means the Chairman of the Board;(e)"Member-Secretary" means the Member-Secretary of the Board;(f)"Member" means member of the Board nominated by the Government;(g)"Consent" means the sanction of the authority of the Board for the discharge of the effluent;(h)"Consent Fees" means the fees charged by the Board for the grant of consent by the Board;(i)"Investment" means the amount of capital invested by the industry on capital works including land, machinery and equipment;(j)["Consent renewal fee"] [Substituted by Notification No. F-5-114-XXXII-90, dated 27-12-1997.] means the licensing fees required to be paid annually to the Board for the discharge of sewage or trade effluent into a stream or well.
