In this section unless the context otherwise requires:(a)"Act" means Motor Vehicles Act, 1988 (59 of 1988);(b)"Form" means a Form appended to this Scheme;(c)"licence" means a licence granted or renewed under paragraph 6 to engage in the business of renting of motor cabs to persons desiring to drive the cabs [* * *] [ The word " themselves" omitted by S.O. 808(E), dated 28.11.1991 (w.e.f. 28.11.1991).] for their own use;(d)"licensing authority" means the State Transport Authority constituted under sub-section (1) of section 68 of the Act;(e)"operator" means the holder of a permit issued under sub-section (9) of section 88 of the Act in respect of not less than 50 motor cabs.
