Section 2 in Goa Waste Management Corporation Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"amenity" includes road, supply of water or electricity, connectivity, street lighting, drainage, sewerage, conservancy and such other convenience as the Government may, by notification in the Official Gazette, specify to be an amenity for the purposes of this Act;(b)"Bio-medical waste" means any waste which is generated during the diagnosis, treatment or immunisation of human beings or animals or in research activities pertaining thereto and includes the wastes specified in Schedule I of the Bio-medical Waste (Management and Handling) Rules, 2016;(c)"building" means any structure or erection, or a part of a structure or erection, which is intended to be used for residential, educational, commercial, industrial or other purposes, whether in actual use or not;(d)"Collector" means the Collector of a district and includes any Officer specially appointed by the Government to perform the functions of a Collector under this Act;(e)"Corporation" means the Goa Waste Management Corporation established under section 3 of the Companies Act;(f)"Engineering operations" includes the formation or laying out of means of access to a road or the laying out of means of water supply or other engineering process for safe disposal or utilization of wastes;(g)"E-waste" means waste generated from electrical and electronic equipment, either in whole or in part and includes rejects from the manufacturing and repair process of such equipment which are intended to be discarded;(h)"Facility" means establishment of any facility for the purpose of managing waste and includes institutions, industrial establishments, production and tool room, testing labs, research labs, manufacturing units, waste treatment plant, waste treatment and storage facility, environmental labs and such other facility as may be notified by the Government;(i)"Government" means the Government of Goa;(j)"Hazardous waste" means any waste which by reason of any of its physical, chemical, reactive, toxic, flammable, explosive or corrosive characteristics causes danger or is likely to cause danger to health or environment, whether alone or when comes in contact with other wastes or substances and includes the waste as specified in the Hazardous Wastes (Management, Handling and Transboundary Movement) Rules, 2016.(k)"Management" with its grammatical variations and cognate expressions, means carrying out of scientific, engineering and sustainable scheme for taking measures for safe disposal or utilization of the wastes;(l)"means of access" includes a road, wharf or any other means of access, whether private or public, for vehicles or boats or for foot passengers;(m)"Premises" means any land or building or part of a building and includes:-(i)garden, ground and out-house, if any, appertaining to such building or part of a building; and(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(n)"prescribed" means prescribed by rules made under this Act;(o)"Waste" includes commercial waste, residential waste, hazardous waste, electronic and electrical waste (E-waste), bio-medical waste etc.;(p)"waste management" means any service which is directly or indirectly undertaken for the purpose of waste management and includes providing any service for effectively managing waste, such as, treatment, storage, disposal, utilization, etc, of waste;(q)"waste management area/site" means any area/site selected by the Government where the Corporation may develop plots of land and/or build buildings/facilities and make them available for waste management;(r)The expression "land" and the expression ?person interested? shall have the same meaning respectively assigned to them in section 3 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act No. 30 of 2013).
