Section 2 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
2. Amendment of Rule 2.
- In the Uttarakhand Motor Vehicles Rules, 2011 hereinafter referred to as principal rules, in Rule 2 -(a)After clause (a) the following clauses shall be inserted, namely -(a1)"Accident" means an accident involving use of any motor vehicle at a public place;(a2)"Investigating Police Officer" means the Station House Officer of a police station or any other police officer subordinate or superior to him, entrusted with investigation relating to accident;(a3)"Additional Secretary" means an officer appointed as such by the State Government in the State Transport Authority.(b)After clause (p) the following clauses shall be inserted, namely -(p1)"Radio Taxi" means the motor cab equipped with necessary specifications;(p2)"School Cab" means a motor cab or maxi cab owned or controlled by a school or college or controlled by its recognised parent teacher association used for carrying students to and from such school or college;
