Section 2 in The 'Union Territory of Dadra and Nagar Haveli' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (7 of 2014);(b)"Bye-laws" mean the bye-laws made under section 37 of the Act;(c)"Form" means a form appended to these rules;(d)"Government" means the Administrator of the Union Territory;(e)"Grievance redressal and dispute resolution committee" means a committee constituted by the Government under sub-section (1) of Section 20 of the Act for the redressal of grievances or resolution of disputes;(f)"local authority" means the local authority as defined under clause (c) of sub-section (1) of Section 2 of the Act;(g)"Municipal Commissioner" means the Commissioner of a Municipal Corporation or Chief Officer of a Municipal Council and includes the Vice Chairman of the Union Territory Development Authority, if any; or as the case may be, the Chief Executive Officer of the Cantonment Board ;(h)"rule" means rules made under Section 36 of the Act;(i)"Schedule" means a schedule appended to these rules or the Act, as the case may be;(j)"scheme" means a scheme framed by the Central Government under Section 38;(k)"section" means a Section of the Act;(2)Words and expressions used herein and not defined, but defined in the Act, shall have the meanings respectively assigned to them in the Act.
