Section 2 in The Punjab Motor Vehicles Taxation Act, 1924
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(a)[ 'big bus' means a stage carriage bus, the body of which shall be fabricated or adapted on chassis, the wheel base of which should not be less than 5156 mm (203"), having 2x3 seats rows, ordinary seats and back rest, two separate doors for entrance and exit, the seating capacity should not exceed 72+2 driver and conductor, roof luggage carrier and hat racks for placing light luggage inside the bus, unladen weight of which should not exceed 12000 Kgs;] [Substituted by Punjab Act No. 7 of 2008, dated 18.1.2008.](aa)[ "Government" means the Government of State of Punjab in the Department of Transport;]] [Inserted by Punjab Act No. 22 of 1993.](ai)[ "four wheeled personalised motor vehicle" means a four wheeled motor vehicle other than a transport vehicle, omni bus, road roller, tractor, motor cycle or invalid carriage;] [Inserted by Punjab Act No. 12 of 1993.](aii)[ "invalid carriage" means a motor vehicle the unladen weight whereof does not exceed 300 kilograms and which is specially designed and constructed, and not merely adapted, for the use of a person suffering from some physical defect or disability, and used solely by or for such a person;] [Inserted by Punjab Act No. 11 of 1987.][[(aiii)] [Relettered as '(a-iii)' by Punjab Act 22 of 1993.] "licensing officer" means [a person] [Substituted for the word 'an officer' by Punjab Act 30 of 1961, secton 2.] appointed by the [State] [Substituted for the words 'Provincial' by Adaptation of Laws Order, 1950.] Government to perform the duties and exercise the powers imposed or conferred upon a licensing officer under this Act ;(aiv)[ "motor cycle" means a two wheeled motor vehicle, inclusive of any detachable side-car having an extra wheel attached to a motor vehicle;] [ Substituted by Punjab Act 12 of 2000.](av)[ "mini baps" means a stage carriage having the capacity to carry not more than thirty passengers excluding the driver and the conductor;] [Inserted by Punjab Act 22 of 1993.](b)"motor-vehicle" includes a vehicle, carriage or other means of conveyance propelled, or which may be propelled, on a road by electrical or mechanical power either entirely or partially;(bi)[ "owner" for the purpose of transport vehicle means the owner of a transport vehicle in respect of which a permit has been granted or countersigned under the provision of the Motor Vehicles Act, 1988, and includes- [Inserted by Punjab Act Act 22 of 1993.](a)the holder of a permit in respect of such vehicle including the holder of a goods carriage permit for carriage of goods for or in connection with a trade or business carried on by the permit holder;(b)any person for the time being incharge of such vehicle;(c)any person responsible for the management of the place of business of such owner; and(d)Government or a Corporation established under the Road Transport Corporation Act, 1950;](c)"prescribed" means prescribed by rules made under this Act;(cc)[ "registration" means the registration of a motor vehicle under the provisions of the Motor Vehicles Act, 1939 (Central Act 4 of 1939);] [Inserted by Punjab Act 1 of 1987.](ccc)[ "Schedule" means the Schedule appended to this Act;] [Inserted by Punjab Act No. 7 of 2008, dated 18.1.2008.](d)[ "tax" means the Motor Vehicles Tax payable under this Act;] [Substituted by Punjab Act No. 7 of 2008, dated 18.1.2008.][***] [Omitted '(e) 'token' means a ticket to be displayed on a motor vehicle as an indication that the tax leviable thereon has been duly paid or that no tax is payable.' by Punjab Act No. 7 of 2008, dated 18.1.2008.](f)[ the words and expression used in this Act but not defined and defined in the Motor Vehicles Act, 1988(Central Act 59 of 1988), shall have the meaning respectively assigned to them in the Act.] [Added by Punjab Act No. 12 of 1993.]
