- 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 openings 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)"Degree of temperature" means degrees on the Fahrenheit scale.(ee)[ "first employment" means first employment in any manufacturing process to which the relevant Schedule applies and shall also include re-employment in the manufacturing process following any cessation of employment for a continuous period exceeding three calendar months.] [Inserted vide Punjab Government Gazette Legislative Supplement Part III dated 19.3.1991.](f)"Fume' includes gas or vapour.(g)"Form" means form appended to these rules.(h)"Health Officer" means the Municipal Health Officer or District Health Officer or such other official as may be appointed by the State Government in that behalf.(i)"Hygrometer" means an accurate wet and dry bulb hygrometer conforming to the prescribed conditions as regards constructions and maintenance.(j)[***] [Omitted vide Punjab Government No. G.S.R.94/C.A.- 63/48/Section 112/Amd. 20/84, dated the 31st October, 1984.](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 and sister of the owner of any place wherein a manufacturing process is carried on who lives with or is dependent on such owner.(n)[ recognised university or institution means -] [Inserted by Punjab Government No. G.S.R.74/C.A.-63/48/Section 112/Amd. (II)/71, dated the 18th November, 1971.](i)an university incorporated by law in any of the States of India; or(ii)in the case of a degree or diploma obtained as a result of examination held before the 15th August, 1947, the Punjab, Sind or Dacca University, or(iii)any other university or institution which is declared by the Government to be recognised university or institution for the purposes of these rules.]
