Section 2 in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993
2. Definitions.
(1)In these rules, unless the context otherwise requires-(i)"Act" means the Motor Vehicles Act, 1988 (Act 59 of 1988);(ii)"Authority" means the State Transport Authority, Orissa;(iii)"Government" means the Government of Orissa;(iv)"producer" means whole of the generator, pipes, coolers, filters and accessories necessary for the generation of gas. and its supply to the engine;(v)"Schedule" means Schedule appended to these rules;(vi)"section" means a section of the Act.(2)All other words and expressions which are used but not defined in these rules shall have the same meaning as assigned to them in the Act and in the Orissa Motor Vehicles Rules, 1993.
