Section 2(1) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981);(b)"Appellant Authority" means the Appellate Authority constituted under sub-section (1) of Section 31 of the Act;(c)"Board" means the Meghalaya State Pollution Control Board constituted under Section 4 of the Water (Prevention and Control of Pollution) Act, 1974 (Central Act 6 of 1974);(d)"Chairman" means the Chairman of the Board;(e)"Committee" means a committee constituted under sub-section (1) of Section 11 of the Act;(f)"consultant" means and includes any person whose services, technical or otherwise, may be obtained by the Board to assist or advice in performing any function of the Board;(g)"Form" means a form appended to these rules;(h)"Furnace" means any structure or installation where any form or type of fuel is burnt or otherwise a temperature higher than the ambient is maintained;(i)"Government" means the Government of Meghalaya;(j)"Member-Secretary" means the Member-Secretary of the Board;(k)"Premises" means any building, structure or property used for industrial or trade purposes;(l)"Section" means a section of the Act;(m)"State" means the State of Meghalaya;(n)"State Air Laboratory" means a laboratory established or specified as such under sub-section (1) of Section 28 of the Act;(o)"State Board Laboratory" means a laboratory established or recognised as such under sub-section (2) of Section 17 of the Act;(p)"Year" means the financial year commencing on the first day of April.
