In these Rules unless there is anything repugnant in the subject or context:(a)'Act' means the Factories Act, 1948, and a "Section" means a section of the Act.(b)"Appendix" means an appendix appended to these Rules.(c)"Artificial Humidification" means the introduction of moisture into the air of a room by any artificial means, whatsoever, except the unavoidable escape of steam or water vapour into the atmosphere directly due to a manufacturing process:Provided that the introduction of air directly from outside through moistened mats or screen placed in openings at times when the temperature of the room is 80 degrees or more, shall not be deemed to be artificial humidification.(d)"Belt" includes any driving strap or rope.(e)"Degree" (of temperature) means degree on the Fahrenheit scale.(f)"District Magistrate" includes such other official as may be appointed by the State Government in that behalf."Form" means a form prescribed in these rules.(g)"Fume" includes gas or vapour.(h)"Health Officer" means the Municipal Health Officer or District Health Officer or such other official as may be appointed by the State Government in that behalf.(i)"Hygrometer" means an accurate wet and dry bulb hygrometer conforming to the prescribed conditions as regards constructions and maintenance.(j)[x x x] [Omitted by No. 4 dated 8.1.1991 [25-6-92].](k)"Maintained" means maintained in an efficient state, in efficient working order and in good repair.(l)"Manager" means the person responsible to the occupier for the working of the factory for the purposes of the Act.
