- In these Rules, unless, the context otherwise requires. -(a)'Act' means the Motor Vehicles Act, 1988 (59 of 1988).(b)'Rule' means the Bihar Motor Vehicles Rules, 1992.(c)'Section' means a section of the Act.(d)'Passenger' means any person travelling in a public service vehicle other than the driver or the conductor or an employee of the permit holder while on duty.(e)'Form' means a form as set forth in the schedule appended to these Rules.(f)'State' means the State of Bihar.(g)'District Transport Officer' means any officer appointed as such by the State Government and it includes Additional District Transport Officer.(h)'Motor Vehicle Inspector or Inspector of Motor Vehicles' means any officer appointed as such by the State Government to perform the functions of Motor Vehicle Inspector. Motor Vehicles Inspector includes an officer having the requisite qualifications and authorised by the State Government to perform the functions of the Motor Vehicles Inspector. Motor Vehicles Inspector includes Assistant Motor Vehicles Inspector.(i)'Deputy Transport Commissioner/Assistant Transport Commissioner' means any officer appointed as such by the State Government for any area to perform the function of Secretary, Regional Transport Authority and it includes the Regional Transport Officer and the Asstt. Regional Transport Officer.(j)'State Transport Commissioner' means any officer appointed as such by the State Government to perform the function of Director of Transport under the Act and the rules made thereunder.(k)'Joint State Transport Commissioner'/Deputy State Transport Commissioner's/Asstt. State Transport Commissioner's' means any officer appointed as such by the State Government to perform the functions of Joint Transport Commissioner/Dy. Transport Commissioner/Asstt. Transport Commissioner under the Act.
