Section 2 in Punjab Water Supply and Sewerage Board Act, 1976
2. Definitions.
- In this Act, unless the context otherwise requires :-(1)"Board" means the Punjab Water Supply and Sewerage Board established under section 3;(2)"Chairman" means the Chairman of the Board;(3)"Committee" means a Committee appointed under Section 17;(4)"Department of Public Health" means the Department of Public Health of the Government;(5)"Government" means the Government of the State of Punjab;(6)"Local authority" means a Municipal Corporation, Municipal Committee, Notified Area Committee, Town Improvement Trust, Panchayat Samiti or Gram Panchayat or any other authority entrusted with their functions under any law for the time being in force;(7)[ "director" means a director of the Board and includes the [Chairman, Senior Vice-Chairman, Vice-Chairman] [Substituted by Punjab Act 31 of 1978.] and the Managing Director];(8)"prescribed" means prescribed by rules made under this Act;(9)"regulation" means the regulations made under this Act;(10)"rules" mean the rules made under this Act;(11)"scheme" means a scheme relating to the provisions of drinking water and sewerage and matters incidental thereto and includes a preliminary or a draft scheme prepared for the above purpose;(12)"sewerage" means any device for carrying off sewage, offensive matter, polluted water, waste water, rain water or seepage water;(13)"year" means the financial year commencing on the first day of April.
