- In these rules, unless the context otherwise requires,-(a)"Act" means the Motor Vehicles Act, 1988 (No. 59 of 1988);(b)"Deputy Transport Commissioner" and "Assistant Transport Commissioner" means the Officers appointed as such by the State Government to perform the duties and functions of Deputy Transport Commissioner or Assistant Transport Commissioner under these rules;(c)"Central Rules" means the Central Motor Vehicles Rules, 1989 framed by the Government of India under the Motor Vehicles Act, 1988 (No. 59 of 1988);(d)"Form" means a Form set-forth in the First Schedule appended to these rules;(e)"Transport Department" means the Motor Vehicles Department estalished by the State Government under sub-section (1) of Section 213 of the Act;(f)"Passenger" means any person travelling in a public service vehicle other than the driver, conductor and a person engaged for the loading and unloading the luggage of the passengers or an employee of the permit holder while on duty;(g)"Region" means the territorial jurisdiction of a Regional Transport Authority, as notified from time to time;(h)"Regional Transport Officer", "Additional Regional Transport Officer" or "Assistant Regional Transport Officer" means any Officer appointed as such by the State Government for any region or area to perform the duties and functions under the Act and these rules;(i)"Stand" means a place duly notified as such under Rule 204 of these rules;(j)"State" means the State of Madhya Pradesh;(k)"Section" means a section of the Act;(l)"State Government" means the Government of Madhya Pradesh;(m)"Transport Commissioner" means the head of the Motor Vehicles Department established under Section 213 of the Act and appointed as such by the State Government to perform the duty and function of the Transport Commissioner under the Act or the rules framed thereunder;(n)"Transport Inspector", "Transport Sub- Inspector" or "Assistant Transport Sub-Inspector" means Officer appointed as such by the Transport Commissioner;(o)"Tribunal" means the State Transport Appellate Tribunal constituted under sub-section (2) of Section 89 of the Act;(p)Words and Expression used in the Act and not defined in these rules shall have the meanings assigned to them in the Act.
