Section 2 in Uttarakhand State Urban Transport Fund Rules, 2015
2. Definitions.
- In these rules, unless there is anything repugnant in subject and context -(a)'Act' means the Uttarakhand Motor Vehicles Taxation Reforms Act, 2003;(b)'Chairman' means the Chairman of the Uttarakhand State Urban Transport Fund;(c)'Member Secretary' means the Member Secretary of the Uttarakhand State Urban Transport Fund;(d)'Year' means 12 months period starting from first April of the year;(e)'State Government' means the State Government of Uttarakhand;(f)'Rules' means the Uttarakhand Motor Vehicles Taxation Reforms Rules, 2003;(g)'Fund' means the Uttarakhand State Urban Transport Fund;(h)'Section' means the section of the Uttarakhand Motor Vehicles Taxation Reforms Act, 2003;(i)'Transport Commissioner' means the Transport Commissioner, Uttarakhand;(j)'State' means the State of Uttarakhand;(k)'Municipality' Municipal Panchayat and 'Municipal Corporation' shall have the same meaning respectively assigned to them in the Uttar Pradesh Municipality Act, 1916 and Uttar Pradesh Municipal Corporation Act, 1959 as applicable in Uttarakhand.Note. - The meaning of the words and expressions, used in these rules but not defined, shall be the same as assigned to them in the Uttarakhand Motor Vehicles Taxation Reforms Act, 2003 or the Motor Vehicles Act, 1988 or the Central Motor Vehicles Rules, 1989.
