Section 2 in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Dangerous Machines Act, 1983 (No. 35 of 1983);(b)"Form" means form given to the schedule;(c)"Schedule" means Schedule appended to these rules;(d)"Section" means a section of the Act.(2)Words and expressions used herein but not defined shall have the same meaning as respectively assigned to them under the Act.
