Section 2 in The Punjab New Mandi Townships (Development and Regulation) Rules, 1960
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Punjab New Mandi Townships (Development and Regulation) Act, 1960;(b)"Form" means a form appended to these rules; and(c)"Obnoxious trade" shall be deemed to be carried on in any site or a building, if the site or building is used for any of the following purposes :-(i)melting tallow, dressing raw hides, boiling bones, offal or blood;(ii)as a soap house, oil boiling house, dyeing house or tannery;(iii)as a brick field, brick kiln, charcoal-kiln, pottery or lime kiln;(iv)as any other manufactory, engine house, store-house or place or business from which offensive or unwholesome smells, gases, noises or smoke arise;(v)as a yard or depot for trade in unslaked lime, hay, straw, thatching grass, wood, charcoal or coal or other dangerously inflammable material;(vi)as a store-house for any explosive or for petroleum or any inflamable oil or spirit.
