- In this Act, unless the context otherwise requires, -(a)"bridge" includes a tunnel;(b)"Chairman" includes a Vice-Chairman, if any, appointed by the State Government under sub-section (3) of section 3;(c)"Commissioners" means the Hooghly River Bridge Commissioners, referred to in sub-section (1) of section 3;(d)"notification" means a notification published in the Official Gazette;(e)"prescribed" means prescribed by rules made under this Act;(f)[ "regulations" means regulations made under this Act.] [Clause (f) inserted by W.B. Act 26 of 1980.]
