Section 2(c) in Terminal Tax on Railway Passengers Act, 1956
(c)"notified place" means a place of pilgrimage or a place where a fair, mela or exhibition is being or is likely to be led, which the Central Government has, by [notification in the Official Gazette] [For some such notification : see S.O. 26, D/-17-12-1958; S.O. 1764, D/-19-7-1961; S.O. 361, D/-22-1-1962; S.O. 364, D/-24-1-1962; S.O. 931, D/-27-3-1962; S.O. 3111, D/-29-9-1962; S.O. 13, D/-23-12-1964; S.O. 3210, D/-1-10-1965; S.O. 457, D/-25-1-1968.], declared to be a notified place for the purpose of this Act;
