The Road Transport Corporations Act, 1950

2. Definitions.

In this Act, unless the context other wise requires,

1. "ancillary service" means any subsidiary service which provides amenities or facilities to persons making use of any road transport service of a Corporation;

aa        " Board" means the Board of Directors of Corporation;]

2. "Corporation" means a Road Transport Corporation established under section 3;

bb        "Director" means a member of the Board;]

3. "extended area" means any area or route to which the operation of any road transport service of a Corporation has been extended in the manner provided in section 20;
4. " prescribed " means prescribed by rules made under this Act ;
5. "road transport service" means a service carrying passengers or goods or both by road in vehicles for hire or reward ;
6. " vehicle " means any mechanically propelled vehicle, used or capable of being used for the purpose of road transport, and includes a tram-car, a trolley-vehicle and a trailer;1 Ins. by Act 63 of 1982, s.16 & Sch. (w.e.f. 13-11-82).177.
7. words and expressions used but not defined in this Act and defined in the Motor Vehicles Act, 1939, (4 of 1939.) have the meaning assigned to them in that Act

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