- 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 append 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 a 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 [26.5 C] 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 [Celsius] scale.(f)"District Magistrate" includes such other official as may be appointed by the State Government in that behalf.(g)"Fume" includes gas or vapor.(h)"Health officer" means the municipal health officer in a municipality or corporation, the District Health Officer concerned in any area within the jurisdiction of a district board or Panchayath or such other officer as may be appointed by the State Government for any area in that behalf irrespective of whether such area is within the limits of a municipality or the jurisdiction of a district board or Panchayath.(i)"Hygrometer" means an accurate wet and dry bulb hygrometer conforming to the prescribed conditions as regards constructions and maintenance.(j)[***] [Omitted by GO(Rt) 1786/79 L&H dated 17-12-1979.](k)"Maintained" means maintained in an efficient state, in efficient working order and in good repair.(l)"Manager" means the person responsible to the occupier for the working of the factory for the purposes of the Act.(m)"Family" means the wife, son, daughter, father, mother, brother or sister of the owner of any place wherein a manufacturing process is carried on and who lives with or is dependent, on such owner.(n)"Local authority" means the commissioner in the case of an area within the limits of a Municipality or Corporation, the executive officer in the case of an area within the Jurisdiction of a Panchayath and the president of a District Board in the case of any other area.(o)"Public Health authority" means the Local Health Officer having jurisdiction over the area.(p)"Competent authority" means the Chief Inspector or an authority notified by the State Government from time to time for the purpose of Registration and grant of licence, renewal, amendment, transfer and issue of duplicate licence to factories.
