Section 2(1) in The M.P. Motor Transport Workers Rules, 1963
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Motor Transport Workers Act, 1961 (No. 27 of 1961);(b)"Form" means a Form appended to these rules;(c)"Inspector" means an officer appointed under Section 4 of the Act and includes a Chief Inspector;(d)"Schedule" means a Schedule annexed to these rules;(e)"Section" means a section of the Act;(f)"Undertaking" means a motor transport undertaking.
