Section 2 in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Bombay Motor Vehicles (Taxation of Passengers) Act, 1958;(b)"agent" means a person authorised by the operator with the approval of the Tax Officer to act as his agent for all or any of the purposes of these rules:(c)"Form" means a Form appended to these rules;(d)"Government treasury" in relation to the areas where there is no treasury or sub-treasury, means the State Bank of India or the Reserve Bank of India;(e)"section" means a section of the Act;(f)"week" means every consecutive period of seven days commencing on the first day of the month, and includes a period less than seven days ending on the last day of that month.
