Section 2 in The M.P. Rajya Sadak Parivahan Seva (Bina Tikat Yatra Ki Rok) Adhiniyam, 1974
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"fact" means the total amount of all charges of whatever nature payable by a person or group of persons in respect of his or their carriage;(b)"road transport service" means a service of motor vehicles carrying persons or goods or both by road for hire or reward;(c)"State Transport Undertaking" means any undertaking providing road transport service, where such undertaking is carried on by :(i)the Central Government or the State Government; or(ii)the Madhya Pradesh State Road Transport Corporation established under the Road Transport Corporation Act, 1950 (No. 64 of 1950);(d)"ticket" includes a duty, privilege or courtesy pass issued under the authority of the State Transport Undertaking;(e)the words and expressions used but not defined in this Act shall have the meaning assigned to them in the Motor Vehicles Act, 1939 (No. 4 of 1939).
