Section 2 in The Land Ports Authority of India (Lost Property) Regulations, 2015
2. Definitions.
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Land Ports Authority of India Act, 2010 (31 of 2010);(b)"Authority" means the Land Ports Authority of India constituted under section 3 of the Act;(c)"cargo terminal" means the area within the integrated check post where handling, storage of import or export of cargo is undertaken and includes covered godowns, sheds, roads, parking area for cargo vehicle, open area with lorry weigh bridges and place for other support facilities, cargo terminal building where offices of Customs, Custodian, clearing and handling agents (CHA's), Banks, etc., are housed;(d)"Chairperson" shall have the meaning assigned to it in clause (b) of section 2 of the Act;(e)"Customs Act" means the Customs Act, 1962 (52 of 1962);(f)"Government approved Assessor" means any person holding the license from Government of India as an Appraiser or Valuer;(g)"In-charge" means any person assigned the duties of safe custody of lost property by the Manager of the respective integrated check post;(h)"lost property" means any property which, while not in proper custody, is found on any premises, belonging to the Authority or under its overall control;(i)"lost property office" means any place specified by the Manager or In-charge of the land port for the safe keeping of the lost property and any reference to the delivery of the lost property to the lost property office means delivery to an officer at such an office;(j)"Manager" means an officer appointed by the Authority under the Act to look after the functioning of integrated check post;(k)"Member" means a member of the Authority;(l)"other facilities" means facilities or services like office accommodation, hotels, restaurants or canteens, rest room, postal, money exchange, insurance, etc., and other services at an integrated check post;(m)"passenger terminal" means the area within the integrated check post where passengers (inbound/outbound) have access and include covered buildings or sheds as well open area including parking meant for them.(2)Words and expressions used herein and not defined, but defined in the Act, shall have the meanings respectively assigned to them in the Act.
