Section 2 in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
2. Definitions.
- In this Act unless the context otherwise requires,[* * * * * * *] [Clause (A1) was deleted by Maharashtra 9 of 1989 Section 9(a).](1)"fleet owner" means an operator holding a permit for one hundred or more stage carriages;(2)"month" means a calendar month;(3)"municipal areas" means an area specified in the schedule;(4)"operator" means any person whose name is entered in the permit as the holder thereof [and where a stage carriage is used or caused or allowed to be used without a permit includes the person in whose name the stage carriage is registered under the [Motor Vehicles Act 1939] [These words were added by Maharashtra 37 of 1962, Section 3.] or the person having possession or control of such stage carriage];(4A)[ "passenger" means any person (other than the driver; the conductor or an employee of the permit holder while on duty in connection with the vehicle) carried in a stage carriage on payment of fares] [Clause (4A) was deemed always to have been inserted by Maharashtra 4 of 1982, Section 4(b).]:(5)"prescribed" means prescribed by rules made under this Act;(6)"permit" means a permit granted or countersigned under the Motor [* * *] [The words 'or contract carriage' was deemed always to have been deleted by Maharashtra 4 of 1982, Section 4(c).] Vehicles Act 1939 authorising the use of a motor vehicle as a stage carriage in any part of the State;[* * * * *] [Clause (6A) was deleted by Maharashtra 9 of 1989, Section 9(a).](7)"Stage carriage" means a motor vehicle carrying or adapted to carry more than six persons excluding the driver, which carries passengers for hire or reward, at separate fares paid by or for individual passengers, either for the whole journey or for stages of the journey and includes such a carriage [* * *] [The words 'or other Omnibus' and the words 'and also includes any private service vehicle' were deleted by Maharashtra 9 of 1989, Section 9(b).] when used as a contract carriage within the meaning of the [Motor Vehicles Act, 1939] [See now the Motor Vehicles Act, 1988.] [* * *] [The words 'or other Omnibus' and the words 'and also includes any private service vehicle' were deleted by Maharashtra 9 of 1989, Section 9(b).].(8)"tax" means the tax referred to in section 3; [and also the further tax referred to in section 3A] [These words, figure and letter were added by Maharashtra 15 of 1975, Section 2.];(9)"Tax Officer" means such officer as the State Government may by notification in the Official Gazette, appoint to be the Tax Officer for the Whole State or for any area or areas for the purposes of this Act, and the State Government may appoint more than one officer as Tax Officers for the whole State or for any area;(10)the words and expression used but not defined in this Act shall have the meanings assigned to them in the [Motor Vehicles Act, 1939] [See now the Motor Vehicles Act, 1988.] and the rules made thereunder.
