Section 2 in Road Transport Corporations Act, 1950
2. Definitions
.In this Act, unless the context otherwise requires,(a)ancillary service means any subsidiary service which provides amenities or facilities to persons making use of any road transport service of a Corporation;[(aa ) Board means the Board of Directors of a Corporation;] [Inserted by Act 63 of 1982, Section 16 and Sch. (w.e.f. 13.11.1982).](b)Corporation means a Road Transport Corporation established under section 3;[(bb ) Director means a member of the Board;] [Inserted by Act 63 of 1982, Section 16 and Sch. (w.e.f. 13.11.1982).](c)extended area means any area or route to which the operation of any road transport service of a Corporation has been extended in the manner provided in section 20;(d)prescribed means prescribed by rules made under this Act;(e)road transport service means a service carrying passengers or goods or both by road in vehicles for hire or reward;(f)vehicle means any mechanically propelled vehicle, used or capable of being used for the purpose of road transport, and includes a tram-car, a trolly-vehicle and a trailer;(g)words and expressions used but not defined in this Act and defined in the [Motor Vehicles Act, 1939] [Now see the Motor Vehicles Act, 1988 (59 of 1988).],have the meaning assigned to them in that Act;[* * *] [Clause (h) omitted by the Adaptation of Laws (No. 3) Order, 1956.]
