Section 2(h) in The Noise Pollution (Regulation And Control) Rules, 2000
(h)[] [ Clause (e) relettered as Clause (h) by S.O. 1046(E), dated 22.11.2000 (w.e.f. 24.11.2000).] "State Government" in relation to a Union territory means the Administrator thereof appointed under article 239 of the Constitution.
