Section 2 in GUJARAT NEW CAPITAL (PERIPHERY) CONTROL RULES, 1967
2. Definitions :-
In these rules, unless the context otherwise requires :-(a)'the Act' means the Gujarat New Capital (Periphery) Control Act, 1960;(b)'arbitrator' means a person appointed by Government in this behalf under sub-sec. (1) of sec. 9:(c)'controlled area' means the area of the district declared as such under sub-sec. (1)of s. 3;(d)'form' means a form appended to these rules;(e)'licence' means a licence granted under Rule 7;(f)'licenced premises' means the premises in respect of which a licence is given under Rule 7;(g)'licence' means a person who has been granted a licence under Rule 7.
