Section 2(1) in The 'Union Territory of Dadra and Nagar Haveli' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (7 of 2014);(b)"Bye-laws" mean the bye-laws made under section 37 of the Act;(c)"Form" means a form appended to these rules;(d)"Government" means the Administrator of the Union Territory;(e)"Grievance redressal and dispute resolution committee" means a committee constituted by the Government under sub-section (1) of Section 20 of the Act for the redressal of grievances or resolution of disputes;(f)"local authority" means the local authority as defined under clause (c) of sub-section (1) of Section 2 of the Act;(g)"Municipal Commissioner" means the Commissioner of a Municipal Corporation or Chief Officer of a Municipal Council and includes the Vice Chairman of the Union Territory Development Authority, if any; or as the case may be, the Chief Executive Officer of the Cantonment Board ;(h)"rule" means rules made under Section 36 of the Act;(i)"Schedule" means a schedule appended to these rules or the Act, as the case may be;(j)"scheme" means a scheme framed by the Central Government under Section 38;(k)"section" means a Section of the Act;
