Section 2 in Jharkhand Lift and Escalators Act, 2017
2. Definitions.
- In this Act unless the context otherwise required,-(a)"automatic rescue device" means a device which, in case of power failure in the building, enables the lift to land and stop at the nearest landing floor and open the landing and lift cage doors simultaneously;(b)"escalator" means a moving inclined continuous stairway or runway used for raising or lowering passengers, which work on power;(c)"Government" means the Government of the State of Jharkhand;(d)"Inspector" means the Electrical Inspector appointed by State Government under Sub-Section (1) of Section 162 of the Electricity Act, 2003 (Central Act 36 of 2003), who has Territorial Jurisdiction over the place of installation of a lift or an escalator;(e)"lift" means a hoisting and lowering mechanism equipped with a cage which moves in an upward and downward direction, and work on power and is designed or is actually used to carry passengers or goods, or both;(f)"lift cage" means a car or a cage of a lift used for the conveyance of passengers or goods, or both;(g)"lift installation" includes a lift cage, a lift way, a lift way enclosure, and an operating mechanism of the lift and ropes, cables, wires, safety provisions and plant and machinery connected with the operation of the lift;(h)"lift way" means a shaft or hoist way in which the lift cage travels;(i)"lift way enclosure" includes any substantial structure surrounding or enclosing the lift way;(j)"owner" means an owner or occupier or office bearer of a society or an association, or a tenant, of the whole or part of a premises, who has applied for registration;(k)"passenger" means any person who uses the lift or escalator for the purpose of his conveyance;Explanation. - For the purpose of this clause, a lift operator shall also be treated as a passenger;(l)power includes electrical, hydraulic, pneumatic or mechanical power etc or a combination of any of these;(m)"premises" means any structure, whether temporary or permanent, where a lift or escalator is installed;(n)"prescribed" means prescribed by rules made under this Act;(o)"registration" means assignment of a number to a lift or escalator by the Inspector under Section 4 of this Act.(p)"section" means a section of this Act;(q)"State" means the State of Jharkhand.
