Section 2 in The Maharashtra Public Conveyance Act, 1920
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(a)[ "Commissioner of Police" means - [Clause (a) was substituted for the original by Bombay 56 of 1959, Section 3, Schedule.](i)the Commissioner of Police for Greater Bombay, and(ii)where the rest of the Act or any portion thereof has been extended to any other area and a Commissioner of Police has been appointed for that area, the Commissioner of Police for that area:and includes any person authorised by the Commissioner of Police concerned to exercise or perform any power or duty imposed or conferred on him by this Act;](b)[ "Public conveyance" means any wheeled vehicle, drawn or propelled on roads and used for the purposes of plying for hire for the conveyance of persons or goods but does not include a motor vehicle as defined in the Motor Vehicles Act, 1939, or a vehicle running upon fixed rails;] [This clause was substituted for the original by Bombay 18 of 1943, Section 2, read with Bombay 18 of 1948, Section 2.](c)[ "licensing year" means the year commencing on such date as the Commissioner of Police shall, subject to the conditions of previous publication, fix for the purpose of licences granted under this Act;] [Clause (c) was substituted for the original by Bombay 7 of 1928, Section 2.](d)"driver" includes a conductor, attendant or other person in charge of a public conveyance;(e)"licensee" means the holder of a licence granted under this Act for a public conveyance or a horse or a driver of a public conveyance.Licensing of Public Conveyances
