(1)In these rules, unless the context otherwise requires:(a)"Act" means the Motor Vehicles Act, 1988 (Act No. 59 of 1988);(aa)[ "Appellate Authority" means an officers not below the rank of Joint Commissioner as authorized by the Commissioner from time to time.] [Inserted vide notification no. 19 (54)/Tpt/Sectt./07 dated 15-02-2007](b)"Board of Inspection" means a team comprising Inspectors of Motor Vehicle appointed by the Commissioner to inspect the Motor Vehicles and to issue relevant certificates, etc. under the provisions of the Act and rules framed there under;(c)"Claims Tribunal" means a Motor Accidents Claims Tribunal Constituted under Chapter XII of the Act.(d)"Commissioner" means the executive head of the Transport Department of the Government of the National Capital Territory of Delhi;(e)"Delhi" means the National Capital Territory of Delhi;(f)"Form" means the forms appended to these rules;(g)"Inspector" means an Inspector of the Transport Department;(h)"Inspector of Motor Vehicles" means a Pollution level Test Inspector/Motor Vehicle Inspector having technical qualification as prescribed under the Act to inspect Motor vehicles;(i)"Legal Representative" shall have the meaning as assigned to it under clause (ii) of section 2 of the Code of Civil Procedure, 1908;(j)"Lieutenant Governor" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under the Article 239 read with Article 239-AA of the Constitution of India;(k)"Passenger" means for the purpose of the rules in chapter V, any person travelling in a public service vehicle other than the driver or the conductor or an employee of the permit holder while on duty;(l)"Pollution under Control Certificate" means a written document indicting that the level of pollution from the exhaust of motor vehicle is within the limits prescribed under the Central Motor Vehicles Rules, 1989;(m)"Registered" means registered under the Act;(n)"Section" means a section of the Act;(nn)[ "Secretary Tourism" means the Secretary of the Government of National Capital Territory of Delhi, incharge of the Tourism Department;] [Inserted vide notification no. 23 (127)/2007/Tpt/Ops./92 dated 24-03-2009](o)"Secretary Transport" means the Secretary of the government of the National Capital Territory of Delhi, in charge of the Transport Department;(p)"State" means the National Capital Territory of Delhi;(q)"State Government" means the Government of the National Capital Territory of Delhi;(r)"State Transport authority" means the State Transport Authority constituted for the National Capital Territory of Delhi under Chapter V of the Act.(s)"Stand" means a place duly appointed as a stand under the provisions of these rules;(ss)[ "Tourism Department" means the Tourism Department of the Government of National Capital Territory of Delhi;] [Inserted vide notification no. 23 (127)/2007/Tpt/Ops./92 dated 24-03-2009](t)"Travel Agent" means a person engaged in the business of making travel arrangement for tourists for monetary consideration and includes a tourist guide, excursing agent, travelling agent, or tour operator;(u)"Transport Department" means Transport Department of the Government of National Capital Territory of Delhi;(v)"Zonal Office" means any branch office of the Transport Department.(2)Any word or expressions appearing in these rules, but not defined shall have the same meaning as assigned to be given and under the Act.(3)The words and expressions appearing in these rules, but not defined under these rules or the Act, shall have the meaning as given to them under the General Clauses Act, 1897 (No. X of 1897).Chapter-II Licensing of Drivers of Motor Vehicles
