Section 2(1) in The Bihar Motor Transport Workers Rules, 1962
(1)In these Rules, unless the context otherwise requires:-(a)"Act" means the Motor Transport Workers Act, 1961 (27 of 1961);(b)"Form" means a Form appended to these Rules;(c)"Inspector" means an officer appointed under Section 1 of the Act and includes a Chief Inspector;(d)"Schedule" means a Schedule annexed to these Rules;(e)"Section" means a Section of the Act;(f)"Undertaking" means a Motor Transport undertaking;(g)"State Government" means the State Government of Bihar.
