Section 2 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Environment (Protection) Act, 1986 (29 of 1986);(b)"Authority" means an authority mentioned in column 2 of Schedule 5;(c)"export" with its grammatical variations and cognate expression, means taking out of India to a place outside India;(d)"exporter" means any person under the jurisdiction of the exporting country and includes the exporting country, who exports hazardous chemicals;(e)"hazardous chemical" means,-(i)any chemical which satisfies any of the criteria laid down in Part I of Schedule 1 or listed in column 2 of Part II of this Schedule;(ii)any chemical listed in column 2 of Schedule 2;(iii)any chemical listed in column 2 of Schedule 3;(f)"import", with its grammatical variations and cognate expression, means bringing into India from a place outside India;(g)"importer" means an occupier or any person who imports hazardous chemicals;(h)"industrial activity" means,-(i)an operation or process carried out in an industrial installation referred to in Schedule 4 involving or likely to involve one or more hazardous chemicals and includes on-site storage or on-site transport which is associated with that operation or process, as the case may be; or(ii)isolated storage; or(iii)pipeline;(i)"isolated storage" means storage of a hazardous chemical, other than storage associated with an installation on the same site specified in Schedule 4 where that storage involves at least the quantities of that chemical set out in Schedule 2;(j)[ "major accident" means an incident involving loss of life inside or outside the installation, or ten or more injuries inside and/or one or more injuries outside or release of toxic chemicals or explosion or fire or spillage of hazardous chemicals resulting in on-site or off-site emergencies or damage to equipment leading to stoppage of process or adverse affects to the environment;(ja)"major accident hazards (MAH) installations" means isolated storage and industrial activity at a site handling (including transport through carrier or pipeline) of hazardous chemicals equal to or in excess of the threshold quantities specified in, column 3 of Schedules 2 and 3 respectively;](k)"pipeline" means a pipe (together with any apparatus and works associated therewith) or system of pipes (together with any apparatus and works associated therewith) for the conveyance of a hazardous chemical other than a flammable gas as set out in column 2 of Part II of Schedule 3 at a pressure of less than eight bars absolute; the pipeline also includes inter-state pipelines;(l)"Schedule" means Schedule appended to these rules;(m)"site" means any location where hazardous chemicals are manufactured or processed, stored, handled, used, disposed of and includes the whole of an area under the control of an occupier and includes pier, jetty or similar structure whether floating or not;(n)"threshold quantity" means,-(i)in the case of a hazardous chemical specified in column 2 of Schedule 2, the quantity of that chemical specified in the corresponding entry in columns 3 and 4;(ii)in the case of a hazardous chemical specified in column 2 of Part I of Schedule 3, the quantity of that chemical specified in the corresponding entry in columns 3 and 4 of that part;(iii)in the case of substances of a class specified in column 2 of Part II of Schedule 3, the total quantity of all substances of that class specified in the corresponding entry in columns 3 and 4 of that part.
