Section 2 in The M.P. Motoryan Karadhan Rules, 1991
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 (No, 25 of 1991);(b)"alteration in a motor vehicle" means and includes any change in the particulars ot' the certificate of registration or the permit by which the motor vehicle is covered;(c)"Fleet owner" means an owner holding a permit or permits for one hundred or more stage carriages or contract carriages, or both together;(d)"Form" means a form appended lo these rules;(e)"Month" means a month reckoned according lo the British Calendar;(f)"Token" means token issued under sub-section (10) of Section 12 of the Act;(g)the expression "a motor vehicle brought into the State for temporary use" means a motor vehicle brought from another State or Union Territory for being used or kept for use in Madhya Pradesh for a period not exceeding three months;(h)"Transport Check-post" means a barrier established under Section 4 of the Madhya Pradesh Motor Parivahan Yano Par Pathkar Ka Udgrahan Adhiniyam, 1985;(i)words and expressions used but not defined in these rules shall have the meaning assigned to them in the Act, and in the Motor Vehicles Act, 1988 (No. 59 of 1988) and rules made thereunder.
