(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Lifts Act, 1997 (Tamil Nadu Act 35 of 1997);(b)"Form" means a form appended to these rules;(c)"section" means a section of the Act;(d)"licence" means the owner of the Lift to whom the licence is granted;(e)"Urban Local Body" means the Corporation, Municipality or Town Pan-chayat;(f)"Inspector" means an Inspector appointed under section 3 of the Act;(g)"Licensed electrical contractor" means the contractor who is licensed by the Electrical Licensing Board, Government of Tamil Nadu for carrying out electrical works.
