Section 2(1) in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975
(1)In this Act, unless the context otherwise requires-(i)"conductor" means the servant of the corporation designated as such and includes any person authorised by the corporation for the purpose of supplying ticket for travelling by a motor vehicle;(ii)"corporation" means the Rajasthan State Road Transport Corporation as established under the Road Transport Corporation Act, 1950 (Central Act 64 of 1950);(iii)'fare" means the total amount of all charges of whatever nature payable by a person or group of persons in respect of his for the carriage and luggage in road transport service, and includes the amount of any tax levied on such fare under any law for the time being in force;(iv)"motor vehicle" means a motor vehicle as defined by the Motor Vehicles Act, 1939 (Central Act 4 of 1939), which is for the time being operated by or under the authority of the corporation in a road transport service;(v)"pass" means a duty, privilege or courtesy pass issued by or under the authority of the corporation entitling the person to whom it is given to travel in a motor vehicle gratuitously;(vi)"road transport service" means a service of motor vehicles operated by the corporation for carrying passengers or goods or both by road for hire or for reward;(vii)"Schedule" means the schedule time fixed from time to time by the corporation for the running of a motor vehicle between two termini on a particular route;(viii)"ticket" includes a single ticket, a return ticket or a season ticket.
