Section 2 in Bihar Inter-State Tourist Vehicles Rules, 1969
2. Definitions.
- In these Rules, unless the context otherwise requires, -(a)"Permit" means a permit issued under Section 51 of the Motor Vehicles Act, 1939 (IV of 1939);(b)"Schedule" means a schedule annexed to these Rules;(c)"State" includes Union Territory;(d)"Tourist motor cab" means a motor or cab on the permit relating to which an endorsement is made by the State Transport Authority of the State in which such permit is granted, to the effect that it is a tourist motor cab;(e)"Tourist omnibus" means an omnibus on the permit relating to which an endorsement is made, by the State Transport Authority of the State in which such permit is granted, to the effect that it is a tourist omnibus;(f)"Tourist vehicles" means a tourist motor cab or a tourist omnibus.
