- In these rules, unless the context otherwise requires,-(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)"Degrees" (or temperature) means degrees on the Fahrenheit scale;(f)"District Magistrate" includes such other official as may be appointed by the State Government in that behalf;(g)"Form" means a Form appended to these rules;(h)"Fume" includes gas or vapour;(i)"Health Officer" means the Municipal Health Officer or District Health Officer or such official as may be appointed by the State Government in that behalf;(j)"Hygrometer" means an accurate wet and dry bulk hygrometer con-forming to the prescribed conditions as regards constructions and maintenance,(k)"Inspector" means any Inspector appointed under the Act and includes the Chief Inspector of Factories and a District Magistrate;(l)"Maintained" means maintained in an efficient state, in efficient working order and in good repair;(m)"Manager" means the person responsible to the occupier for the working of the factory for the purposes of the Act.(n)"Section " means a section of the Act.
