Section 2 in Factories (Punjab) Exempting Rules, 2000
2. Definitions.
- In these rules, unless the context. otherwise requires,(a)"Act" means the Factories Act, 1948;(b)"Chief Inspector" means the Chief Inspector appointed under sub-section (2) of Sections;(c)"Manager" means the person responsible to the occupier for the working of the factory for the purpose of the Act;(d)"Section" means a Section of the Act;(e)"Head of the Department" means an officer holding independent charge of any department In any factory; and(f)"Inspector" means the Inspector appointed under sub-section (1) of Section 8.
