Section 2(4) in The Maharashtra 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 1939] [These words were added by Maharashtra 37 of 1962, Section 3.] or the person having possession or control of such stage carriage];
