- (i) In these rules, unless the context otherwise requires. -(a)"Act" means the Rajasthan Road Development Act 2002 (Act No.5 of 2002)(b)"base year" means the period from 1st April 2010 to 31st March 2011;(c)"bypass" means a section of the state highway bypassing a town or city;(d)"concessionaire" means a person with whom an agreement has been entered into under section 5 of the Act;(e)"elevated highway" means any section of state highway raised above ground level through support of peirs or columns;(f)"executing authority" means an. officer or authority notified by the State Government under section 5 of the Act;(g)"financial year" means the year commencing on the 1st day of April of a year and ending on 31st day of March of the succeeding year;(h)"gross vehicle weight" in respect of any vehicle means the total weight of the vehicle and load certified and registered by the registering authority as permissible for that vehicle under the Motor Vehicles Act, 1988 (59 of 1988);(i)"lane" means a lane forming part of the main carriage way and having a minimum width of three meters and fifty cent meters;(j)"mechanical vehicle" means any vehicle driven under its own power including a motor vehicle as defined under the Motor Vehicles Act, 1988;(k)"notification" means a notification published in the Official Gazette;(l)"private investment project" means a project relating to section of state highway, permanent bridge, bypass or tunnel, as the case may be, for which an agreement is entered into with a concessionaire;(m)"public funded project" means a project which is not a private investment project, as defined in clause (1) above and includes a private investment project in respect of which the agreement has expired;(n)"State" means the State of Rajasthan.(o)state highway means any state highway, district road or other district road or village road within the territory of the State;(p)toll plaza" means any building, structure or booth made for collection of fee.(2)Words and expressions used herein and not defined but defined in the Act No.5 of 2002, shall have the meanings respectively assigned to them in that Act.
