Section 2 in Sikkim Transport Infrastructure Development Fund Act, 2004
2. Definition.
- In this Act, unless the context otherwise requires:-(a)"cess" means the cess levied and collected under section 4;(b)"fund" means the Sikkim Transport Infrastructure Development Fund established under sub-section (1) of section 5;(c)"goods" means the goods specified in column (2) of the First Schedule;(d)"notification" means a notification published in the Official Gazette;(e)"prescribed" means prescribed by rules made under this Act:(f)"Schedule" means a Schedule appended to this Act;(g)"State Government" means the Government of Sikkim.Chapter-II Authorities for the purposes of levy and collection of cess
