Section 4 in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958
(4)[ "Operator" means any person whose name is entered in the permit as the holder thereof and where a stage carriage is used or caused or allowed to be used without a permit, includes the person in whose name the stage carriage is registered under [the Motor Vehicles Act, 1988 (59 of 1988)] [Clause (4) was substituted by Gujarat 19 of 1982, section 2 (1) (w.e.f. 01-05-1982).], or any person having the possession or control of such vehicle; and `to operate' shall be construed accordingly;]
