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)"licensing officer" means a person appointed by the [State] [Substituted for the word 'an officer' by Punjab Act 30 of 1961.] Government to perform the duties and exercise the powers imposed or conferred upon a licensing officer under this Act;(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;(c)"prescribed" means prescribed by rules made under this Act;(d)"tax" means the tax imposed under this Act;(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.] [Inserted by Punjab Act II of 1940, section 2.]
