Section 2 in The West Bengal Transport Undertakings (Prevention of Ticketless Travel) Act, 1975
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"fare" means the amount payable for carriage of a person in a transport vehicle belonging to a Transport Undertaking;(b)"State Transport Undertaking" includes,-(i)the Calcutta State Transport Corporation,(ii)the North Bengal State Transport Corporation, and(iiii)the Durgapur State Transport Corporation,established under section 3 of the Road Transport Corporations Act, 1950;(c)"Transport Undertaking" includes,-(i)any of the State Transport Undertakings, and(ii)the Undertaking of the Calcutta Tramways Company Limited ;(d)"transport vehicle" means a public service vehicle as defined in clause (25) of section 2 of the Motor Vehicles Act, 1939, belonging to a State Transport Undertaking or a passenger vehicle belonging to the Undertaking of the Calcutta Tramways Company Limited ;(e)words and expressions used in this Act but not defined shall have the meanings assigned to them in the Motor Vehicles Act, 1939.
