Section 2 in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
2. Definitions.
(1)In these rules unless the subject or context otherwise requires -(a)"Act" means the Motor Vehicles Act, 1988 (59 of 1988);(b)"Form" means a Form appended to these rules;(c)"Government" means the Government of Orissa;(d)"section" means section of the Act.(2)All other words and expressions used but not defined in these rules shall have the same meaning as respectively assigned to them under the Act and the Orissa Motor Vehicles Rules, 1993.
