In this Act, unless there is anything repugnant in the subject or context,
(a) Barrier means a barrier established under section 6 of this Act;
(b) Commissioner means the Commissioner appointed under section 7 of this Act;
(c) Goods means the goods specified in column (2) of the schedule appended to this Act;
(d) Government or State Government means the Government of Himachal Pradesh;
(e) Inspector means the person authorised by the State Government to collect tax in respect of any goods crossing a barrier and includes every Government servant posted at a barrier in connection with the collection of tax;
(f) Kilogram means Kilogram as defined in the Standard of Weights and Measures Act, 1956 (Act No. 89 of 1956);
(g) mechanical vehicle means any mechanically propelled vehicle adopted for use upon roads whether the power of propulsion is transmitted thereto from an external or internal source and includes a chassis to which a body has not been attached and a trailer;
(h) notification means a notification published in the Official Gazette;
(i) Official Gazette means the Rajpatra, Himachal Pradesh;
(j) prescribed means prescribed by rules made under this Act;
(k) tax means the tax levied under this Act;
(l) taxing authority means any person of authority appointed by the State Government, by notification, to exercise the powers and perform the duties conferred or imposed upon a taxing authority by or under this Act.