Section 2 in Terminal Tax on Railway Passengers Act, 1956
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"maximum rates" mean the rates of terminal tax specified in the Schedule;(b)"mela" means a public gathering on the occasion of any religious festival;(c)"notified place" means a place of pilgrimage or a place where a fair, mela or exhibition is being or is likely to be led, which the Central Government has, by [notification in the Official Gazette] [For some such notification : see S.O. 26, D/-17-12-1958; S.O. 1764, D/-19-7-1961; S.O. 361, D/-22-1-1962; S.O. 364, D/-24-1-1962; S.O. 931, D/-27-3-1962; S.O. 3111, D/-29-9-1962; S.O. 13, D/-23-12-1964; S.O. 3210, D/-1-10-1965; S.O. 457, D/-25-1-1968.], declared to be a notified place for the purpose of this Act;(d)"railway administration" has the meaning assigned to it in the Indian Railways Act, 1890 (9 of 1890).
