(1)In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Factories Act, 1948;(b)"Appendix" means an appendix appended to these rules;(c)"Artificial humidification" means the introduction of moisture into the air of a room by any artificial means whatsoever except the unavoidable escape of steam or water vapour into the atmosphere directly due to a manufacturing process :Provided that the introduction of air directly from outside through moistened mats or screens placed in opening at times when the temperature of the room is 80 degrees or more, shall not be deemed to be artificial humidification:(d)"Belt" includes any driving strap or rope;(e)[ "Degrees" (of temperature) means degrees on the coloius scale;] [Substituted/Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-95.](f)"District Magistrate" includes such other official as may be appointed by the State Government in that behalf;(g)[ "Form" means a form prescribed and appended to these rules;] [Substituted/Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-95.](h)"Fune" includes gas or vapour;(i)"Health Officer" means the Municipal Health-Officer or District Health Officer or a Health Officer appointed as such under any other enactment for the time being in force or such other official as may be appointed by the State Government in that behalf;(j)"Hygrometer" means an accurate wet and dry bulb hygrometer conforming the prescribed conditions as regards constructions and maintenance;(k)"Inspector" means an officer appointed under Section 8 of the Act and includes "Chief Inspector";(l)"Maintained" means maintained in an efficient state in efficient working order and in good repair;(m)"Manager" means the person responsible to the occupier for the working of the factory for the purposes of the Act;(n)"State Government" means the Government of Madhya Pradesh;(o)[ "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.] [Substituted/Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-95.](2)All other words and expressions used herein but not defined and defined in the Factories Act, 1948 (LXII1 of 1948) shall have the meaning respectively assigned to them in that Act.Rules 3 to 17 under sub-section (1) of Section 6 [and Section 7.] [Inserted by Notification No. 3688-4113-XVI, dated 1-6-1968.]
