(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Lifts Act, 1997 (Tamil Nadu Act 35 of 1997);(b)"Form" means a form appended to these rules;(c)"section" means a section of the Act;(d)"licence" means the owner of the Lift to whom the licence is granted;(e)"Urban Local Body" means the Corporation, Municipality or Town Pan-chayat;(f)"Inspector" means an Inspector appointed under section 3 of the Act;(g)"Licensed electrical contractor" means the contractor who is licensed by the Electrical Licensing Board, Government of Tamil Nadu for carrying out electrical works.(2)All other words and expressions used herein and not defined shall have the meanings respectively assigned to them in the Act.
