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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2)(a) in Rajasthan State Highways Fee (Determination of Rates and Collection) Rules, 2015

(a)"car" or "jeep" or "van" or "light motor vehicle" or "tractor with trolly" means any mechanical vehicle, the gross vehicle weight of which does not exceed seven thousand five hundred kilograms or the registered passenger carrying capability as specified in the certificate of registration issued under the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988) does not exceed twelve, excluding the driver;