Section 2 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
2. Definitions.
- In these rules, unless the context otherwise requires,--(a)"Act" means the Water (Prevention and Control of Pollution) Act, 1974 (Parliament Act No. 6 of 1974);(b)[ "State Board" means the Haryana State Pollution Control Board constituted under section 4;] [Substituted by Notification No. S.O. 80/C.A. 6/1974/S. 64/2019, dated 20.11.2019 (w.e.f. 22.12.1978).](bb)[ "capital investment" means the original cost invested and includes investment on land, factory building, office building and machinery and factory whether ownership, on rent, mortgage, or lease basis.] [Inserted vide Notification No. G.S.R. 30/C.A.6/74/S.64/68, the 25th March 1988.](c)"Chairman" means the Chairman of the Board;(d)"Executive Committee" means a committee, constituted under section 9;(e)"Government" means the Haryana Government in the Administrative Department;(f)"Member" means a Member of the Board including the Chairman and the Member- Secretary;(g)"Member-Secretary" means the Member Secretary of the Board;(h)"section" means a section of the Act;(i)"State Board Laboratory" means a Laboratory established or recognized as such under sub-section (2) of section 17;(j)"State Water Laboratory" means a laboratory established or specified as such under sub-section(1) of section 52;(k)"year" means the financial year commencing on the 1st day of April; and ending on the 31st March of the succeeding calendar year;(l)The words and expressions used herein but not defined in these rules shall have the same meaning as are assigned to them in the Act.
