Section 2 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the day on which the provisions of this Act apply to any control area or part thereof;(b)"Authority" or "Truck Terminal Authority" means the Truck Terminal Authority established under section 4;(c)"Bombay Metropolitan Region" means the area specified in Schedule I to the Bombay Metropolitan Region Development Authority Act, 1974;(d)"Chairman" means the Chairman of the Authority;(e)"Chief Executive Officer" means the Chief Executive Officer of the Authority;(f)"Control area" means an area declared as control area under section 3;(h)"Member" means a member of the Authority and include the Chairman and Chief Executive Officer;(h)"Metropolitan Commissioner" means the Metropolitan Commissioner of the Bombay Metropolitan Region Development Authority;(i)"Regulation" means the regulation made under this Act;(j)"Rules" means the rules made under this Act;(k)"Terminal" or "Truck Terminal" means the area declared as the Truck Terminal under section 5;(l)"Truck Terminal Fund" means the fund constituted under section 36;(m)Words and expressions used in this Act, and not defined herein, shall have the meanings assigned to them in the Motor Vehicles Act, 1998.
