- In this Act, unless the context otherwise requires, -(a)"Government" means the State Government;(b)"Inspector of Lifts" means an officer appointed as such by the Government;(c)"licence" means a licence granted under section 4;(d)"lift" means a hoisting 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;(e)"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 frame, sling and enclosing body work but shall not include a hoist or lift to which the Factories Act, 1948 applies;(f)"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;(g)"lift way" means the shaft in which the lift car travels;(h)"lift way enclosure" includes any permanent substantial structure surrounding or enclosing the lift way;(i)"notification" means a notification published in the official Gazette;(j)"power" means any form of energy which is not generated by human or animal agency; and(k)"prescribed" means prescribed by rules made under this Act
