2. [ Definitions. [Substituted by Notification No. 607(V)/XXXVI-3-78-2045(F)-74, dated 16-2-1978, published in U.P. Gazette, Extra, dated 16.2.1978, pp. 7-12.]
- In these rules unless there is anything repugnant in the subject or context:-(a)'Act' means the Factories Act, 1948.(b)'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 screens placed in opening at times when the temperature of thee room is 80 degrees or more, shall not be deemed to he artificial humidification.(c)'belt' includes any driving strap or rope.(cc)'Board' means the State Effluent Board constituted under sub-rule (2) of Rule 18 of these Rules.(d)'degree' (of temperature) means degrees on the Fahrenheit scale.(e)'Fume' includes gas or vapour.(f)'Health Officer' means the Municipal Medical Officer of Health, Nagar Swasthya Adhikari, Deputy Chief Medical Officer of Health, Additional Medical Officer of Health, Assistant Medical Officer of Health or such other Officer as may be appointed by the State Government in this behalf.(g)'hygrometer' means an accurate wet and dry-bulb hygrometer conforming to the prescribed condition as regards constructions and maintenance.(h)'inspector' means an officer appointed under Section 8 of the Act and includes "Chief Inspector" and "Deputy Chief Inspector".(i)'Manager' means a person nominated or appointed as such by the occupier of the factory under Section 7 for the purposes of the Act.(j)'maintained' means maintained in an efficient state, in efficient working order and in good repair.(k)'workroom' means any place occupied by workers engaged in any manufacturing process, with or without the aid of power.(l)'Qualified Nurse' means a person who possesses a qualification in nursing recognized under the Indian Nursing Council Act, 1947, and who is registered with the U. P. Nurses and Mid wives Council, or a similar registered body of any other State in India.]Approval of Plans[Sections 6(i) and 112]
