- In this Act,-(a)"competent authority", in respect of a major port, as defined in the Indian Ports Act, 1908 (15 of 1908), or so declared by or under the Act of Parliament and in respect of a railway, means the Central Government, and in any other case means the State Government;(b)"occupier" of a workshop means the person who has ultimate control over the affairs of the workshop;(bb)"port authority" means a body of Port Commissioners or other authority administering a port;(c)"prescribed" means prescribed by rules made under this Act;(d)"workshop" means any premises (including the precincts thereof) wherein any industrial process is carried on, but does not include any premises to which the provisions of Section 50 of the Factories Act, 1934 (25 of 1934), for the time being apply.
