In these rules, unless the context otherwise requires,
(a) MoU means the Memorandum of Understanding, signed by a registered Petroleum Products Refining and Supply Company of India with a registered company of Bangladesh for the supply of petroleum products to North East India;
(b) crew means driver and helper of the motor vehicle;
(c) competent authority means,
in relation to
(i) regular permit , an authority competent to issue such a permit under the law of Bangladesh;
(ii) driving licence , an authority competent to issue such driving licence under the law of Bangladesh;
(iii) certificate of fitness , an authority competent to issue such certificate of fitness under the law of Bangladesh;
(iv) registration certificate , an authority competent to issue such Registration Certificate under the law of Bangladesh;
(d) helper's certificate means a certificate issued by the party signing the MoU;
(e) driving licence means the document issued by a competent authority, authorising the person specified therein to drive a motor vehicle;
(f) vehicle means motor vehicle, for the carriage of Liquefied Petroleum Gas(LPG) between Bangladesh and India;
(g) certificate of fitness means a certificate issued by a competent authority, testifying the mechanical fitness of the vehicle to ply on the road;
(h) insurance policy means a valid vehicle insurance policy, extendable in Indian territory, covering comprehensive third party risks;
(i) permit means document issued by the competent authority authorising the movement of a vehicle;
(j) registration certificate when used with reference to a vehicle, means the certificate of registration issued by the competent authority;
(k) explosive license means license issued by Petroleum Explosive Safety Organisation under Department of Industrial Policy and Promotion, Ministry of Commerce and Industry, Government of India;