- In this Act, unless the context otherwise requires,-(a)"Government" means the State Government;(b)"Inspector" means the Inspector of Lifts appointed under section 3;(c)"Lift" means a hoisting mechanism designed to carry passengers or goods or both and equipped with a car which moves in a substantial vertical direction and is worked by power, but does not include a hoist or lift to which the Factories Act, 1948 (Central Act 63 of 1948) applies.Explanation. - For the purposes of this clause, "power" means electrical energy or any other form of energy which is mechanically transmitted and is not generated by human or animal agency;(d)"Lift car" means the cage or car of a lift and includes the floor or platform, car flame sling, and enclosing body work;(e)"Lift installation" includes the lift car, 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)"owner" includes(i)a lessee,(ii)a licensee,(iii)a mortgagee in possession, and(iv)any person or authority to whom or to which the possessions of, and control over the affairs to the place in which a lift has been erected and work has been entrusted whether such person or authority is called a managing trustee, an agent, a correspondent, manager, superintendent, secretary or by any other name whatsoever.
