Section 116A(1) in The M.P. Motor Vehicles Rules, 1994
(1)The routes shall be classified in the following categories:-(i)"ordinary route" means a route which connects one town or city with an other town or city, which are either Tahsil headquarter or urban area under the Municipal Corporation, Municipality or Nagar Panchayat, Any part of such route shall also be called "ordinary route";(ii)rural route" means a route which connects one village to town with another village or town but does not include portion of ordinary route exceeding 5 K.m.
