Section 2(1) in The Orissa Motor Vehicles Rules, 1993
(1)In these rules, unless the subject or the context otherwise requires-(a)"Act" means the Motor Vehicles Act, 1988 (58 of 1988);(b)"Commissioner" means the Transport Commissioner appointed by the State Government;(c)"deluxe stage carriage" means an express stage carrier which is constructed and designed, as per specification as may be notified by the Government from time to time in the Official Gazette, and the seats of which are laid out with the specification mentioned in the Seventh Schedule;[(c-i) "Deluxe Contract Carriage" means a Contract Carriage which is constructed and designed to provide more comfort to the Passengers, as per specification mentioned in the Seventh Schedule.] [Inserted vide O. Gazette Extraordinary No. 2196/14.11.2007.](d)"express stage carriage" means a stage carriage with a permit authorising the same to stop, to pick up and set down passengers once in an average distance of [twenty-five] [Substituted vide O. Gazette Extraordinary No. 642/13.4.2007.] kilometres covered by its route with the exception of district, Sub-division, tahasil, block headquarters en-route and the place of its starting and terminus;(e)"Form" means a Form appended to these rules;(f)"Government" means the Government of Orissa;[(f-i) "Ordinary Service Carriage" means a Stage Carriage with a permit authorizing the same to stop, to pick up and set down passengers once in an average distance of Five kilometers covered by its route, with the exception of District, Sub-division, Tahasil, Block Headquarters en-route and the place of its starting and terminus;] [Inserted vide O. Gazette Extraordinary No. 642/13.4.2007](g)"passenger" for the purpose of Chapter-IV of these rules means any person travelling in a public service vehicle other than the driver, conductor or an employee of the permit holder while on duty in respect of the motor vehicle;(h)"Regional Transport Officer" means any officer appointed as such by the State Government to exercise the powers, discharge the duties and perform the functions of a Regional Transport Officer under these rules and includes an Additional Regional Transport Officer and an Assistant Regional Transport Officer;(i)"Secretary, State Transport Authority" means an officer appointed as such by the State Government to exercise the powers, discharge the duties and perform the functions of the Secretary of the State Transport Authority provided under these rules and includes Special Secretary/Additional Secretary/Assistant Secretary/Additional Assistant Secretary, Additional Commissioner, Transport shall function as Special Secretary, State Transport Authority and Additional/Assistant Regional Transport officer posted to check-gates shall function as Additional/Assistant Secretary, State Transport Authority;(j)"Secretary, Regional Transport Authority" means an officer appointed as such by the State Government to exercise the powers, discharge the duties and perform the functions of the Secretary of the Regional Transport Authority provided under these rules and includes Additional Secretary and Assistant Secretary of the Regional Transport Authority, The Additional/Assistant Regional Transport Officers of the region concerned shall function as Additional/Assistant Secretary, Regional Transport Authority;(k)"State" means State of Orissa;(l)"Section" means section of the Act;(m)"Schedule" means a Scheduled appended to these rules.[(m-i) "Super Express Stage Carriage" means a Stage Carriage with a permit authorizing the same to stop, pick-up and set down passengers once in an average distance of fifty kilometers covered by its route, with the exception of District and Sub-division Headquarters en-route; [Inserted vide O. Gazette Extraordinary No. 642/13.4.2007](m-ii) "Super Fast Express Stage Carriage" means a Stage Carriage with a permit authorizing the same to stop, pick-up and set down passengers having single stoppage in between two terminus with the exception of District Headquarters en-route;]
