Section 2 in The Haryana Motor Vehicles Taxation Act, 2016
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"appellate authority" means an authority constituted by the State Government, by notification in the Official Gazette, for the purposes of this Act;(b)"licence" means a licence issued under this Act;(c)"licensing officer" means an officer appointed by the State Government for the purposes of this Act;(d)"owner" means a person in whose name a motor vehicle stands registered, and where such person is a minor, the guardian of such minor, and in relation to a motor vehicle which is the subject of a hire purchase, agreement or an agreement of lease or an agreement of hypothecation, the person in possession of the vehicle under that agreement;(e)"prescribed" means prescribed by the rules made under this Act;(f)"prescribed authority" means an authority constituted by the State Government, by notification in the Official Gazette, for the purposes of this Act;(g)"Schedule" means the Schedule appended to this Act;(h)"State" means the State of Haryana;(i)"State Government" means the Government of the State of Haryana in the administrative department;(j)"tax" means the tax leviable under this Act;(k)"tax collection point" means a facility set up at the border of the State or at any other place in the State for receiving payment of tax made under this Act.(2)All words and expression used but not defined in this Act and defined in the Motor Vehicles Act, 1988 (Central Act 59 of 1988), shall have the meanings respectively assigned to them in that Act.
