68A. Definitions. In this Chapter, unless the context otherwise requires,-
(a) " road transport service" means a service of motor vehicles carrying passengers or goods or both by road for hire or reward;
(b) " State transport undertaking" means any undertaking providing road transport service, where such undertaking is carried on by,-
(i) the Central Government, or a State Government;
(ii) any Road Transport Corporation established under section 3 of the Road Transport Corporations Act, 1950 ; (64 of 1950 .) 2[
(iv) any municipality or any corporation or company owned or controlled by 3[ the Central Government or one or more State Governments, or by the Central Government and one or more State Governments].