Section 2 in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976
2. Definitions.
- In this Act, unless the context otherwise required, -(a)the expressions "approved scheme", notified area" and "notified route" shall have the same meanings as in section 68-D of the principal Act,(b)"competent authority" means the Authority constituted under section 3;(c)"corporation" means the Uttar Pradesh State Road Transport Corporation established under section 3 of the State, Road Transport Corporation Act, 1950;(d)"mini-bus" means an omni-bus which is constructed or adapted to carry not more than 35 persons excluding the driver;(e)"specified limits" means such limits, area or routes as may be specified by the State Government by notification;(f)words and expressions used but not defined herein and defined in the principal Act shall have the same meanings as in the principal Act,
