Section 2 in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
2. Definition.
(1)In these rules unless the context otherwise requires-(a)"Act" means the Air (Prevention and Control of Pollution) Act, 1981. (Act 14 of 1981);(b)"Appellate Authority" means the Appellate Authority constituted by the State Government under Sub-section (1) of Section 31;(c)"Board" means the State Board referred to in Section 4 of the Act;(d)"Chairman" means the Chairman of the Board;(e)"Form" means a form set out in Schedule;(f)"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 ;(g)"Government" means the Government of Orissa;(h)"Premises" means any building, structure or property used for industrial or grade 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)"State Board Laboratory" means a laboratory established or recognised as such under Sub-section (2) of Section 17;(l)"Water Rules" means the Orissa Water (Prevention and Control of Pollution) Rules, 1983 ; and(m)Words and expressions used but not defined in these Rules and defined in the Air (Prevention and Control of Pollution) Act, 1981 shall have the meanings respectively assigned to them in that Act.Chapter-II
