Section 2 in Central Motor Vehicles (Regulation of Bus Service Between Agartala And Dhaka) Rules, 2002
2. Definitions. - In these rules, unless the context otherwise requires,--
(a)"Agreement" means the Agreement between the Government of the Republic of India and the Peoples' Republic of Bangladesh for regulation of passenger traffic between the two countries;(b)"bus crew" means driver and conductor;(c)"competent authority" means,-(i)in relation to a regular permit for transport vehicle, an authority competent to issue such permit under the law of the country concerned;(ii)in relation to driving licence, an authority competent to issue driving licence under the law of the country concerned;(iii)in relation to a conductor's licence, an authority competent to issue conductor's licence under the law of the country concerned;(d)"Conductor's Certificate" means a certificate/licence issued under clause (5) of Article III of the Agreement;(e)"Driving Licence" means the document issued by a competent authority authorizing the person specified therein to drive a motor vehicle or a motor vehicle of any specified class or description;(f)"Identity Card/Documents" means the Cards/Documents issued by the competent authority as referred to in clause (4) or (5) of Article III of the Agreement;(g)"passenger vehicle" means motor vehicle for the carriage of passengers for hire, for hire or reward between Bangladesh and India, subject to such restrictions on the gross laden weight, wheel base, seating capacity and overall height of vehicle as may be operating in either country from time to time;(h)"Schedule" means a Schedule annexed to these rules;(I)Words and expressions used but not defined in this rule and defined in the Agreement shall have the meanings respectively assigned to them in that Agreement.
