Section 2(1) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
(1)In this Act, unless the context otherwise requires,-(a)"bus stand" means a place constructed for parking/originating/ termination of contract/stage carriages;(b)"Government" means the Government of Himachal Pradesh;(c)"transport vehicle" means public service vehicle, an educational institution bus, private service vehicle or contract carriages;(d)"operator" means any person whose name is entered in the permit in respect of a transport vehicle as the holder thereof and includes any person for the time being incharge of the vehicle;(e)"prescribed" means prescribed by rules framed under this Act;(f)"Authority" means the Himachal Pradesh [City Transport and] [Inserted vide H.P. Act No. 12 of 2014.] Bus Stands Management and Development Authority constituted under section 3;(g)"Chairman" means the Chairman of the Authority nominated by the Government under sub-section (3) of section 3 of this Act;(h)"member" means member of the Authority and includes the Chairman but for the purposes of sections 4, 5, 6 and 7 does not include the ex-officio member referred to in clause (b) of sub-section (3) of section 3 of this Act; and(i)"regulations" means the regulations made under this Act.
