Section 2 in The Haryana Motor Vehicles Rules, 1993
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 59 of 1988);(b)"Board of Inspection" means a Board of Inspection constituted under rule 37;(c)"Central Rules" means the Central Motor Vehicles Rules, 1989;(cc)[ "Challan" means initiation of prosecution or action for contravention of any provision of the Act or of any rule, regulation, notification or order made thereunder as a result of examination of record and enquiry into the facts and arriving prima facie at a satisfaction about the conduct of the person sought to be prosecuted;] [Added by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.](d)"Chapter" means a Chapter of these rules;(e)"Government" means the Government of the State of Haryana in the Administrative Department;(f)"Passenger" for the purposes of Chapters V and XII 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;(ff)[ "police officer" means an officer of the police not below the rank of an Assistant Sub-Inspector;] [Added by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.](g)"Section" means a section of the Act;(h)"State" means the State of Haryana;(i)"Stand" means a place duly appointed as stand under Chapter IX of these rules;(j)"[State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] means the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] Haryana appointed as such by the Government;(k)"Transport Society" means a transport society registered as such under Section 4 of the Haryana Co-operative Societies Act, 1984;(l)"Transport Company" means a transport 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; and(o)Wherever, the Haryana Motor Vehicles Rules, 1993, are silent, the Central Motor Vehicles Rules, 1989, shall be applicable.
