Section 2 in The Central Motor Vehicles (Accreditation of Bus Body Builders) Order, 2007
2. Definitions.
-(a)"Accreditation" means the process of evaluating, assessing and approving the capabilities and capacities of a Bus Body Builder to consistently produce specified quality of bus bodies by the competent authority;(b)"Act" means the Motor Vehicles Act, 1988 (59 of 1988);(c)"Assessor" means a technical expert appointed by the Zonal Accreditation Board to carry out the inspection of Bus Body Builders and bus bodies, as per the prescribed norms, standards and procedure;(d)"Bus Body Builder (BBB)" means a firm engaged in the fabrication of bus bodies and having the following minimum facilities, namely :-(i)infrastructure facilities, namely the land, building and utilities;(ii)plant and equipment to undertake corrosion preventive treatment; painting, structural fabrication, paneling, finishing and equipping with necessary ingredients;(iii)inspection, quality assurance and testing of fully built buses with all its ingredients either made in-house or bought out; and(iv)having upto date knowledge of the Central Motor Vehicles Rules, 1989.(e)"Form" means a Form appended to this order;(f)"National Accreditation Board (NAB)" means the body constituted by the Government of India to serve as the agency to implement the said rules and monitor the functions of Zonal Accreditation Boards;(g)"Secretariat" means the National Accreditation Board Secretariat and the Zonal Accreditation Board Secretariat established under paragraph 9 and paragraph 12, respectively;(h)"Zonal Accreditation Board (ZAB)" means a body constituted for any one of the four zones namely, North Zone, South Zone, East Zone and West Zone to function under overall guidance of National Accreditation Board. It shall be responsible for implementation of the process of Accreditation in the respective zone;
