Section 5 in The Bihar and Orissa Local Self-Government Act, 1885
5. Interpretation.
- In this Act, unless there be something repugnant in the subject or context,-(a)[ "Carriage." - 'carriage' means a wheeled vehicle or other appliances acting as springs, which is used for the conveyance of human beings, and includes a rickshaw but does not include a motor car or a bicycle or a tricycle; [Inserted by Bihar Act 40 of 1950.](a-1) "cart" means any cart, hackney or wheeled vehicle with or without springs, which is not a carriage or a motor car but does not include a bicycle, a tricycle or a hand-cart;][(a-2)] [Clause (a) re-lettered as clause (a-2) by Bihar Act 40 of 1950.] "Commissioner". - "Commissioner" means the Commissioner of a Division;[* * * * * *] [Clause (a-3) repealed by Bihar Act 4 of 1957.](b)[ "Local Authority". - local authority means any District Board or Local Board, Joint Committee, Union Committee or Joint Union Committee, constituted under this Act] [Lettered as clause (b) by Bihar Act 21 of 1947.];(b)[ "Local Authority" means any District Board, Local Board or Joint Committee constituted under this Act, or any Union Board constituted under the Bihar and Orissa Village Administration Act, 1922 (B. and O. Act 3 of 1922)] [Bihar Act 21 of 1947.].(c)[] [Lettered as clause (c) by Bihar Act 21 of 1947.] "Municipal authority." - "municipal authority" means the Commissioners of a municipality constituted under the provisions of the [Bihar and Orissa Municipal Act, 1922 (B. and O. Act 7 of 1922)] [Substituted by B. and O. Act 1 of 1923, for the words and figure 'Bengal Municipal Act, 1884.];(d)[] [Lettered as clause (d) by Bihar Act 21 of 1947.] "Notification". - "notification" means a notification published in the [Official Gazette] [Substituted by B. and O. Act 1 of 1923 for the word 'Calcutta'.];(e)[] [Lettered as clause (e) by Bihar Act 21 of 1947.] "Magistrate of the District," - "Magistrate of the district" includes any Magistrate subordinate to the Magistrate of the district, to whom he may delegate all or any of his powers under this Act;(f)[] [Lettered as clause (f) by Bihar Act 21 of 1947.] "Salaried servant of the Government," - ["salaried servant] [Substituted by B. and O. Act 1 of 1923 for original definition.] of the [Government"] [Substituted by ALO for 'Crown'.] means a whole time [servant] [Substituted by para 3 and Schedule 4 of the AO for the word 'Officer'.] of the [Government] [Substituted by ALO for 'Crown'.] who receives his salary direct, [from any Government] [Substituted by AO, for the word 'from Government'.], and includes a manager of an estate under the Court of Wards and [servant] [Substituted by para 3 and Schedule 4 of the AO for the word 'Officer'.], whose services have been lent [by any Government] [Substituted by AO, for the words 'by Government'.] to a local authority, but does not include a retired servant [of the [Government] [Substituted by AO, for 'of Government'.] in receipt of a pension;][(f-1) "Scheduled Castes" - "Scheduled Caste" means member of the castes, races or tribes or parts of or groups within castes, races or tribes specified in a notification issued by the President of the Indian Union under clause (1) of Article 341 of the Constitution of India in relation to the State of Bihar; [Inserted by Bihar Act 40 of 1950.](f-2) "Scheduled Tribes" means the tribes or tribal communities or parts of or groups, within tribes or tribal communities specified in a notification issued by the President of the Indian Union under clause (1) of Article 342 of the Constitution of India in relation to the State of Bihar;](g)[] [Lettered as clause (g) by Bihar Act 21 of 1947.] "Financial year". - "Financial year" means the year commencing on the first day of April;(h)[] [Lettered as clause (h) by Bihar Act 21 of 1947.] "Cess year," - "cess year" means the cess year as determined by the Board of Revenue under Section 11 of the Cess Act, 1880; and(i)[] [Lettered as clause (i) by Bihar Act 21 of 1947.] "Sanitation." - "Sanitation" includes water-supply, conservancy and drainage, any other measures for the improvement of the public health and the prevention of public nuisances.Part-I Local AuthoritiesChapter-I District Boards and Local BoardsConstitution of District Boards and Local Boards
