Section 2 in Andhra Pradesh Motor Vehicles Taxation Act, 1963
2. Definitions.
- In this Act, unless context otherwise requires,(a)'Government' means the State Government;(b)'Laden weight' in relation to the motor vehicle or a trailer attached to it means, if a permit is issued to the motor vehicle under the Motor Vehicles Act 1939 (hereinafter referred to as 'Motor Vehicles Act'), the maximum laden weight specified for the motor vehicle or the trailer in such permit; if no such permit is issued, the maximum laden weight specified for the motor vehicle or the trailer in the certificate of registration of the motor vehicles and in case such weight is not specified in such certificate, the maximum laden weight of the motor vehicle or the trailer determined in such manner as may he prescribed;(c)'Licensing Officer' means an officer appointed by the Government as such for the purposes of this Act;(d)'Notification' means a notification published in the Andhra Pradesh Gazette and the expression 'notified' shall be construed accordingly;(e)'Prescribed' means prescribed by rules made under this Act;(f)'Registered owner' means the person in whose name a motor vehicle is registered under the Motor Vehicles Act;(g)'State' means the State of Andhra Pradesh;(h)'Tax' means the tax leviable under the Act ;(i)'Year' means the .financial year; 'Half-year' means the first six months or the second six months of such year and 'quarter' means the first three months or the second three months of such half-year;(j)words and expressions used but not defined in this Act, shall have the meanings assigned to them in the Motor Vehicles Act.
