Section 2 in The Environment (Protection) Rules, 1986
2. Definitions. - In these rules, unless the context otherwise requires,-
(a)"Act" means the Environment (Protection) Act, 1986 (29 of 1986);(aa)[ "areas" means all areas where the hazardous substances are handled;](b)"Central Board" means the Central Board for the Prevention and Control of Water Pollution constituted under section 3 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974);(c)"Form" means a Form set forth in Appendix A to these rules;(d)"Government Analyst" means a person appointed or recognised as such under section 13;(e)"person" in relation to any factory or premises means a person or occupier or his agent who has control over the affairs of the factory or premises and includes in relation to any substance, the person in possession of the substance;(ee)[ "prohibited substance" means the substance prohibited for handling;] [Inserted by G.S.R. 931(E), dated 27.10.1989 (w.e.f. 27.10.1989).](f)"recipient system" means the part of the environment, such as soil, water, air or other which receives the pollutants;(ff)[ "restricted substance" means the substance restricted for handling;] [Inserted by G.S.R. 931(E), dated 27.10.1989 (w.e.f. 27.10.1989).](g)"section" means a section of the Act;(h)"Schedule" means a Schedule appended to these rules;(i)"standards" means standards prescribed under these rules;(j)"State Board" means a State Board for the Prevention and Control of Water Pollution constituted under section 4 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974), or a State Board for the Prevention and Control of Air Pollution constituted under section 5 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981).
