Section 2(1) in Karnataka State Road Safety Authority Act, 2017
(1)In this Act, unless the context otherwise requires,-(a)"accident" means any incident wherein, on account of the use of a motor vehicle on a public road, death, bodily injury or damage is caused to any public properties, other vehicles, person or any property as the case maybe;(b)"Additional Commissioner" means the Additional Commissioner for Transport (Road Safety) of the Transport Department .(c)"authority" means the `Karnataka State Road Safety Authority' constituted under section 4;(d)" Commissioner" means the Commissioner for Transport and Road Safety from the Transport Department, who shall also be the Commissioner for Karnataka State Road Safety Authority;(e)"Council" means the Karnataka State Road Safety Council constituted under section 3;(f)"district" means a revenue district;(g)"District Road Safety Committee" means the District Road Safety Committee constituted under section 21;(h)"Fund" means the `Karnataka State Road Safety Fund' constituted under section 12;(i)"Local Authority" means a Panchayat constituted under the Karnataka Grama Swaraj and Panchayat Raj Act, 1993 (14 of 1993) or a Municipality constituted under the Karnataka Municipal Corporations Act, 1976 (14 of 1977)(j)"public road" shall include, any private road to which public have access and also the traffic islands, medians and footpaths;(k)"prescribed" means prescribed by rules made under this Act;(l)"regulations" means the regulations made under section 40;(m)"vehicle" includes any contraption or device used or capable of being used for the carriage or movement of human beings, animals or goods;
