Section 2 in The Environment (Protection) Act, 1986
2. Definitions. In this Act, unless the context otherwise requires,
(a)environment includes water, air and land and the inter-relationship which exists among and between water, air and land, and human beings, other living creatures, plants, micro-organism and property;(b)environmental pollutant means any solid, liquid or gaseous substance present in such concentration as may be, or tend to be, injurious to environment;(c)environmental pollution means the presence in the environment of any environmental pollutant;(d)handling, in relation to any substance, means the manufacture, processing, treatment, package, storage transportation, use, collection, destruction, conversion, offering for sale, transfer or the like of such substance;(e)hazardous substance means any substance or preparation which, by reason of its chemical or physico-chemical properties or handling, is liable to cause harm to human beings, other living creatures, plants, micro-organism, property or the environment;(f)occupier, in relation to any factory or premises, means a person who has control over the affairs of the factory or the premises and includes, in relation to any substance, the person in possession of the substance;(g)prescribed means prescribed by rules made under this Act.
