 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
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 meal or exhibition is being or is likely to be led, which the Central Government has, by notification in the Official Gazette, 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).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back