Section 2(1) in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993
(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.
