Section 2 in Chandigarh (Sale of Sites and Buildings) Rules, 1960
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Capital of Punjab (Development and Regulation) Act, 1952;(b)"Displaced person" means any person who on account of the setting up of the dominions of the India and Pakistan; or on account of civil disturbances or fear of such disturbances in any area now forming part of Pakistan has after the first day of March, 1947, left or has been displaced from his place of residence in such area and who has been subsequently residing in India, and includes any person who is resident in any place in India and who for that reason is unable or has been made unable to manage, supervise or control any immovable property belonging to him in Pakistan;(c)"Form" means a form appended to these rules; and(d)"obnoxious trade" shall be deemed to be carried on in any site or building, if the site or the 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, dying 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 of business from which offensive or unwholesome smells, gases, noises or smoke arise;(v)as a yard or depot for trade in unslaked lime, dry straw, thatching, grass, weed, charcoal or coal, or other dangerously inflammable material;(vi)as a store-house for any explosive, or for petroleum or any inflammable oil or spirit.
