Section 2 in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981);(b)"appellant" means any person aggrieved by and appealing against an order made by the Board;(c)"Appellate Authority" means an Appellate Authority constituted by the Central Government under sub-section (1) of section 31 of the Act;(d)"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);(e)"Chairman" means a Chairman of the Board;(f)"consultant" means any person appointed as such under sub-section (5) of section 14;(g)"Form" means a form appended to these rules;(h)"premises" means any building structure or land used for industrial or commercial purposes where pollution occurs;(i)"State Air Laboratory", in relation to a Union Territory, means a laboratory established or specified as such by the Central Government under sub-section (1) of section 28;(j)"section" means any section of the Act;(k)"Board Laboratory" means a laboratory established or recognised as such under sub-section (2) of section 17;(l)words and expressions used but not defined in these rules and defined in the Act shall have the meaning respectively assigned to them in the Act.
