Section 2 in Rajasthan State Bus Terminal Development Authority Act, 2015
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Authority" means the Rajasthan State Bus Terminal Development Authority constituted under section 4;(b)"Chairperson" means the Chairperson of the Authority;(c)"concession" means the rights and obligations specified in a contract entered into between the Authority and any person for the development, financing and operation of the notified bus terminals or part thereof;(d)"concessionaire" means a person who has entered into a contract with the Authority for and in respect of a concession;(e)"consultant" means a person who has the qualification, experience, and expertise to assist and advise the Authority on matters related to the functions of the Authority;(f)"encroachment" means unauthorized occupation of any notified bus terminal or part thereof, and includes,-(i)the erection of a building or any other structure, balconies, thresholds, porches or projections on, over, or overhanging, the notified bus terminal or any part thereof;(ii)unauthorized stacking of materials or goods of any description or exhibiting of articles for sale or erecting of any temporary structure or parking of vehicles at the premises of notified bus terminals;(g)"facility" includes hotel, motel, restaurants, service stations, hospitals, shopping complexes, office complexes, storage facilities, logistic hubs, entertainment complexes and other services and facilities for the users of notified bus terminals;(h)"member" means a member of the Authority appointed under section 4 and includes a Chairperson;(i)"notified bus terminal" means the bus terminal notified under section 3;(j)"operation", in relation to a notified bus terminal, includes its maintenance, repair, modification, improvement, management, regulation, and collection of user charges and "operate" shall be construed accordingly;(k)"person" includes any company or association or body of individuals, whether incorporated or not, or a partnership firm;(l)"private bus operator" means a person, other than State Transport Undertakings, who operates bus services;(m)"regulations" means the regulations made by the Authority under this Act; and(n)"rules" means the rules made by the State Government under this Act.
