Section 2 in Assam Requisition and Control of Vehicles Act, 1968
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context -(a)"Court" means a principal Civil Court of original jurisdiction and includes the Court of Assistant District Judge or Munsiff whom the State Government may appoint, by name or by virtue of his office, to perform, concurrently with any such principal Civil Court, all or any of the functions of the Court under this Act within any specified local limits and, in the case of Munsiff, upto the limits of the pecuniary jurisdiction with which he is vested under section 19 of the Bengal, Agra and Assam Civil Court Act, 1887; (Act II of 1887)(b)"Owner" includes where the person in possession of the vehicle is a minor, the guardian of such a minor, and in relation to a vehicle, which is the subject of a hire-purchase agreement the person in possession of the vehicle under that agreement;(c)"Prescribed" means prescribed by the rules made under this Act;(d)"State Government" means the Government of Assam;(e)"Vehicle" means any vehicle used or capable of being used for the purpose of transport of persons or goods upon roads or inland waterways, whether propelled by mechanical power or not.
