Section 3 in The M.P. Workmens Compensation (Occupational Diseases) Rules, 1963
3. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Workmen's Compensation Act, 1923 (No. 8 of 1923);(b)"asbestoses" shall mean :-(i)a pulmonary fibrosis which manifests itself radiologically as a ground glass appearance of the pulmonary field of strictions or reticular formations more or less marked, particularly diffuse at the bases or diffuse stippling or reticulation over extensive areas of both lung fields, whether or not accompanied by signs of pulmonary tuberculosis; and(ii)clinically, by the presence of asbestos, bodies in the sputum accompanied by tracheobronchitis and emphysema;(c)"Bagassosis" means a disease which :-(i)manifests itself as an acute allergic response due to sensitisation of the individual to bagasse dust; and(ii)radiologically, consists of increase in the vascular shadows and increase in haziness and recticulation all over the lungs and increase in the hilar densities anti some mottling. In acute phases patichy shadows resembling bronchopneumonia may be seen;(d)"Medical Board" means the Pneumoconiosis Medical Board constituted by the State Government under Rule 4 or any Medical Board recognised by the State Government for the purpose of these rules;(e)"Pneumoconiosis" means silicosis or coalminers, pneumoconiosis or asbestoses or bagassosis or any of these diseases accompanied by pulmonary tuberculosis.
