Section 2 in The Punjab Industrial Housing Rules, 1982
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context, -(a)"Act" means the Punjab Industrial Housing Act, 1956 (Punjab Act No. 16 of 1956);(b)"agreement" means an agreement in Form 'C' appended to these rules;(c)"allottee" means an industrial worker who has been allotted a house under these rules;(d)"employer" means an occupier of a factory where the industrial worker is employed;(e)"factory" means a factory as defined in clause (m) of section 2 of the Factories Act, 1948 (Central Act No. 63 of 1948);(f)"Form" means a form appended to these rules; and(g)"occupier" means an occupier as defined in clause (n) of section 2 of the Factories Act, 1948 (Central Act No. 63 of 1948).
