Section 2(d) in Water (Prevention and Control of Pollution) Act, 1974
(d)[ "occupier", in relation to any factory or premises, means the person who has control over the affairs of the factory or the premises, and includes, in relation to any substance, the person in possession of the substance;] [Substituted by section 2, Act 53 of 1988, for clause (d) (w.e.f. 29-9-1988).](dd)[ "outlet" includes any conduit pipe or channel, open or closed, carrying sewage or trade effluent or any other holding arrangement which causes, or is likely to cause, pollution;] [Inserted by Act 44 of 1978, section 2 (w.e.f. 12-12-1978).]
