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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 2 in The Employment Of Manual Scavengers And Construction Of Dry Latrines (Prohibition) Act, 1993

2. Definitions .-In this Act, unless the context otherwise requires,-

(a)"area", in relation to any provision of this Act, means such area as the State Government may, having regard to the requirements of that provision, specify by notification;
(b)"building" means a house, out-house, stable, latrine, urinal, sheet house, hut, wall (other than a boundary wall) or any other structure whether made of masonry, bricks, wood, mud, metal or other material;
(c)"dry latrine" means a latrine other than a water-seal latrine;
(d)"environment" includes water, air and land and the inter-relationship which exists among and between water, air and land and human beings, other living creatures, plants, micro-organism and property;
(e)"environmental pollutant" means any solid, liquid or gaseous substance present in such concentration as may be, or tend to be, injurious to environment;
(f)"environmental pollution" means the presence in the environment of any environmental pollutant;
(g)"Executive Authority" means an Executive Authority appointed under sub-section (1) of section 5;
(h)"HUDCO" means the Housing and Urban Development Corporation Limited, a Government company registered by that name under the Companies Act, 1956 (1 of 1956);
(i)"latrine" means a place set apart for defecation together with the structure comprising such place, the receptacle therein for collection of human excreta and the fittings and apparatus, if any, connected therewith;
(j)"manual scavenger" means a person engaged in or employed for manually carrying human excreta and the expression "manual scavenging" shall be construed accordingly;
(k)"notification" means a notification published in the Official Gazette;
(l)"prescribed" means prescribed by rules made under this Act;
(m)"State Government", in relation to a Union territory, means the Administrator thereof appointed under article 239 of the Constitution;
(n)"water-seal latrine" means a pour-flush latrine, water flush latrine or a sanitary latrine with a minimum water-seal of 20 millimetres diameter in which human excreta is pushed in or flushed by water.