Section 2 in The Punjab Motor Vehicles Rules, 1989
2. Definitions
. - In these rules, unless there is anything repugnant to the subject or context, -(a)"Act" means the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988);(b)"Board of Inspection" means a Board of Inspection appointed under rule 38;(c)"Central Rules" means the Central Motor Vehicles Rules, 1989;(d)"Chapter" means the chapter of these rules;(e)"Government" means the Government of the State of Punjab in the Department of Transport;(f)"Passenger" for the purposes of Chapter V, means any person travelling in a public service vehicle other than the driver or the conductor of such vehicle or any other employee of the permit holder while on duty;(g)"Section" means a section of the Act;(h)"State" means the State of Punjab;(i)"Stand" means a place duly appointed as a stand under Chapter X of these rules;(j)"State Transport Commissioner" means the State Transport Commissioner, Punjab appointed as such by the Government;(k)"transport co-operative society" means a transport co-operative society registered as such under the provisions of the Punjab Co-operative Societies Act, 1961;(l)"transport company" means a transport company registered as such under the Companies Act, 1956;(m)"transport firm" means a transport firm registered as such under the Indian Partnership Act, 1932;(n)"urban area" means the area of a Municipal Corporation, Municipality, urban estate, small town or cantonment or other local area which may be specially notified by the State Government as an urban area.
