Section 2 in The Orissa Motor Vehicles Taxation Rules, 1976
2.
In these rules unless the context otherwise requires-(i)"Act" means the Orissa Motor Vehicles Taxation Act, 1975;(ii)"Form" means a Form appended to these rules;(iii)"registration certificate" means registration certificate granted under the Motor Vehicles Act, and the rules made thereunder from time to time;(iv)"Schedule" means a Schedule of the Act;(v)"Section" means a Schedule of the Act;(vi)"seating capacity" means the seating capacity of motor vehicle fixed by the registering authority in the Certificate of Registration under the [Motor Vehicles Act, 1988 arid the rules made thereunder] [Substituted vide Orissa Gazette Extraordinary No. 510/9.5.1994-Notification SRO No. 410/94/ 3.5.1994.];(vii)all other words and expressions used in these rules and not defined herein shall have the same meaning as are respectively assigned to them in the [Motor Vehicles Act, 1988 and the rules made thereunder] [Substituted vide Orissa Gazette Extraordinary No. 510/9.5.1994-Notification SRO No. 410/94/ 3.5.1994.];The terms-referred to in these rules which have not been defined shall have the same meaning, as in the Orissa Motor Vehicles Taxation Act, 1975 and any term which has been defined under the said Act shall have the same meaning as under the Motor Vehicles Rules as amended from time to time.
