Section 2 in Bihar Integrated Check-Post Authority Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Appointed day" means, the date with effect from which, the authority is established under sub-section (1) of Section 3, by notification issued by the State and Published in the Official Gazette.(b)"Authority" means the Integrated Check-Post Authority of Bihar established under sub-section (1) of Section 3;(c)"Chairman" means the Chairman of the Authority appointed under clause (a) of sub-section (3) of Section 3;(d)"Integrated Check-post" means any border posts or any other than border posts, as the State Government may, by notification in the Official Gazette, specify;(e)"Notification" means a notification published in the Official Gazette of Government of Bihar;(f)"Prescribed" means prescribed by rules made under this Act;(g)"Regulations" means regulations made by the Authority under this Act;(h)"Government" means Government of Bihar;(i)Words and expressions used and not defined in this Act but defined in the Bihar Value Added Tax Act, 2005, Central Sales Tax Act, Bihar Entry Tax Act, Bihar Excise Act, Bihar Motor Vehicle Rules, Indian Forest Act, 1927, Wild Life (Protection) Act, 1972 and such other Acts that pertain to Forest Conservation and Protection, Bihar Mines and Minerals (Development and Regulation) Act, 1957, Bihar (Minerals Prevention of Illegal Mining, Transportation and Storage) Rules, 2003, Bihar Minor Mineral Concession Rule, 1972, Income Tax Act, 1961, Companies Act,1956 or the Rules framed thereunder shall have the meanings respectively assigned to them under those Acts.
