Section 2 in Telangana Motor Vehicles Taxation Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Government" means the State Government;(b)"laden weight" in relation to a motor vehicle or a trailer attached to it means, if a permit is issued to the motor vehicle under the Motor Vehicles Act, 1939 (hereinafter referred to as the 'Motor Vehicles Act'), the maximum laden weight specified for the motor vehicle or the trailer in such permit; if no such permit is issued, the maximum laden weight specified for the motor vehicle or the trailer in the certificate of registration of the motor vehicle, and in case such weight is not specified in such certificate, the maximum laden weight of the motor vehicle or the trailer determined in such manner as may be prescribed;(c)"licensing officer" means an officer appointed by the Government as such for the purposes of this Act;(d)"notification" means a notification published in the [Telangana] [ Substituted by G.O.Ms.No.2, TR&B (TR.I) Department, dated 17.06.2014.] Gazette and the expression "notified" shall be construed accordingly;(e)"prescribed" means prescribed by rules made under this Act;(f)"registered owner" means the person in whose name a motor vehicle is registered under the Motor Vehicles Act;(g)"State" means the State of [Telangana] [ Substituted by G.O.Ms.No.2, TR&B (TR.I) Department, dated 17.06.2014.];(h)"tax" means the tax leviable under this Act;(i)"year" means the financial year; "half-year" means the first six months or the second six months of such year; and "quarter" means the first three months or the second three months of such half-year;(j)words and expressions used but not defined in this Act, shall have the meanings assigned to them in the Motor Vehicles Act.
