Section 2 in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
2. Definitions.
(1)In these rules unless the context otherwise requires,-(a)"Act" means the Chhattisgarh Sthaniya Kshetra Me Mai Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976);(aa)[ "Designated Officer" means an officer designated by the State Government shall be the designated officer under Section 3-A] [Inserted by Notification No. F-10-383/200l/C.T./V (61), dated 3-11-2001.].(b)"Month" means month of the year which the dealer follows for the purpose of the Vanijyik Kar Adhiniyam;(bb)[ "Motor Vehicle" means a motor vehicle as defined in clause (18) of Section 2 of the Motor Vehicles Act, 1939 (No. 4 of 1939)] [Inserted by Notification No. A-5-5-1986-(47)-ST-V, dated 14-5-1986.];(c)[ "Vanijyik Kar Niyam" means the Chhattisgarh Vanijyik Kar Niyam, 1995] [Substituted by Notification No. A-5-7-95-ST-V (59), dated 17-7-1995.];(d)"Section " means section of the Act.(2)All other words and expressions used herein but not defined and defined in the Act, Vanijyik Kar Adhiniyam or Vanijyik Kar Niyam shall have the meaning assigned to them in these Acts or Rules, as the case may be.
