Section 2 in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"acquired property" means the stage carriages and other property vesting in the Government under section 3;(b)"administrator" means an administrator appointed under section 13;(c)"authorised officer" means an authorised officer appointed under section 14;(d)"award" means any award of an arbitrator made under section 5;(e)"fleet operator" means an operator holding on the 19th June 1971 or on any date subsequent to the 19th June 1971 fifty or more stage carriage permits notwithstanding that all or any of such stage carriage permits had expired after the said date but before the notified date:Provided that in computing the number of stage carriage permits for the purposes of this clause-(i)the number of permits in respect of reserve vehicles kept by the operator to maintain the service; or(ii)the number of temporary permits granted under clause (a), clause (b) or clause (c) of section 62 of the Motor Vehicles Act, shall be excluded;(f)"Government" means the State Government;(g)"Motor Vehicles Act" means the [Motor Vehicles Act, 1939 (Central Act IV of 1939)] [This Act has been repealed and re-enacted as the Motor Vehicles Act, 1988.];(h)"notified date" in respect of any fleet operator means the date specified in the notification issued under sub-section (1) of section 3 in respect of such fleet operator;(i)"operator" means any person whose name is entered in the stage carriage permit as the holder thereof;(j)"permit" means the permit granted under the Motor Vehicles Act authorising the use of a vehicle as a stage carriage in any part of the State;(k)"person interested" in relation to any acquired property includes the fleet operator and any other person claiming, or entitled to claim, an interest in the compensation payable on account of the acquisition of such property under this Act;(l)"stage carnage" shall have the same meaning as in clause [(29)] [See now Motor Vehicles Act, 1988.] of section 2 of the Motor Vehicles Act and includes -(i)any movable property ancillary or incidental to the maintenance and control of such stage carriage;(ii)any right in or over such stage carriage or movable property; and(iii)any reserve vehicle or vehicles run on temporary permits;(m)words and expressions used herein and not defined, but defined in the Motor Vehicles Act shall have the meanings, respectively, assigned to them in that Act.
