In this Act, unless there is anything repugnant in the subject or context,-(a)“Inspector of Lifts,” means an officer appointed as such by the State Government;(b)“Licence” means a licence granted under section 5;(c)“Lift” means a hosting mechanism equipped with a car which moves in a substantially vertical direction, is worked by power and is designed to carry passengers or goods or both;(d)“Lift car” means the cage or car of a lift used whether for the conveyance of passengers or goods or both and includes the floor, or platform, car framed, sling and enclosing body work but shall not include a hoist or lift to which the Factories Act, 1948 (LXIII of 1948), applies;(e)“Lift installation” includes the lift car, the lift way, the lift way enclosure and the operating mechanism of the lift and all ropes, cables, wires and plant, directly connected with the operation of the lift;(f)“Lift way” means the shaft in which the lift car travels;(g)“Lift way enclosure” includes any permanent substantial structure surrounding or enclosing the lift way;(h)“Power” means any form of energy which is not generated by human or animal agency;(i)“Prescribed” means prescribed by rules;(j)“Rules” means rules made under section 12.
