Section 2 in Jammu and Kashmir Road Safety Fund Rules, 2018
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir State Road Safety Council, Act, 2018 ;(b)"Committee" means the Committee constituted under the rules for proper management of the Fund ;(c)"Council" means the Jammu and Kashmir State Road Safety Council ;(d)"Compounding fee" means fee collected by the officers authorized under Section 200 of the Motor Vehicles Act, 1988 ;(e)"Enforcement agencies" mean, officers of Transport, Traffic, Police and other Departments authorized to exercise the powers of challan under Motor Vehicles Act, 1988 and Jammu and Kashmir Motor Vehicles Rules,1989 ;(f)"Financial year" means a period of twelve months commencing on the first day of April of a calendar year ;(g)"Fund" means the Jammu and Kashmir Road Safety Fund ;(h)"Scheme" means scheme implemented to achieve the objectives of the Fund ;(i)"State" means the State of Jammu and Kashmir ;(j)"State Government" means Government of Jammu and Kashmir in the Administrative Department.
