Section 146 in The Chhattisgarh Motor Vehicles Rules, 1994
146. Definitions.
- In this Chapter unless there is anything repugnant in the subject or context,-(1)"Head of the State Transport Undertaking" means the Managing Director of Chhattisgarh State Road Transport Corporation.(2)"Scheme" means a proposal regarding scheme prepared by the State Government under Section 99 of the Act.(3)"State Road Transport Service" means a Road Transport Services provided by the State Transport Undertaking.
