(42)State transport undertaking means any undertaking providing road transport service, where such undertaking is carried on by,[(42A) "testing agency" means any entity designated as a testing agency under section 110B;](i)the Central Government or a State Government;(ii)any Road Transport Corporation established under section 3 of the Road Transport Corporations Act, 1950;(iii)any municipality or any corporation or company owned or controlled by the Central Government or one or more State Governments, or by the Central Government and one or more State Governments;(iv)Zilla Parishad or any other similar local authority.]Explanation. For the purposes of this clause, road transport service means a service of motor vehicles carrying passengers or goods or both by road for hire or reward;
