Section 2 in The Haryana Mechanical Vehicles (Bridge Tolls) Act, 1974
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"bridge" means a bridge which may, from time to time, be notified as such by the State Government;(b)"National Highways" shall have the meaning assigned to it in the National Highways Act, 1956;(c)"mechanical vehicle" means any laden or unladen vehicle designed to be driven under its own power including a motor vehicle as defined in clause (18) of section 2 of the Motor Vehicles Act, 1939, but does not include a cart or bicycle;(d)"Toll Inspector" means a person authorised by the State Government to collect toll in respect of any mechanical vehicle crossing a bridge and includes every Government servant posted at a bridge in connection with the collection of toll; and(e)"urban road links" means -(i)portion of existing National Highways lying within towns having a population of 20,000 or more; and(ii)roads in towns having a population of 20,000 or more connecting the points of the two or more National Highways at the boundary of the town.
