Section 2 in The East Punjab Factories (Control of Dismantling) Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"to dismantle" a factory means to remove from its position the machinery or part of the machinery of the factory, where by such removal the factory is rendered wholly or party useless for its purposes; but does not include any temporary removal within the premises of the factory of the machinery or part of the machinery for purposes such as adjustment, cleaning and repairs;(b)"factory" means a factory as defined in clause (j) of section (2) of the [Factories Act, 1934, (XXV of 1934)] [See now Factories Act, 1948.], but includes also any premises which were at any time after the 14th day of August, 1947, a factory as so defined;(c)"machinery" has the meaning assigned to that word in clause (k) of section 2 of the [Factories Act, 1934 (XXV of 1934)] [See now Factories Act, 1948.].
