Section 2 in The National Highways fee (Determination of Rates and Collection) Rules, 2008
2. Definitions.
(1)In these rules, unless the context otherwise requires,--(a)"Act" means the National Highways Act, 1956;(b)"base year" means the period from 1st April, 2007 to 31st March, 2008;(ba)[ "build, operate and transfer (annuity) project" means a project relating to any Section of a national highway, permanent bridge, bypass or tunnel, as the case may be, for which an agreement is entered into with a concessionaire, for payment of annual grant for construction of section of highway;] [Inserted by Notification No. G.S.R. 756(E), dated 12.10.2011 (w.e.f. 5.12.2008).](c)"by-pass" means a section of the national highway by-passing a town or city;(d)"concessionaire" means a person with whom an agreement has been entered into under section 8-A of the Act;(e)"elevated highway" means any section of national highway raised above ground level through support of piers or columns;(f)"executing authority" means an officer or authority notified by the Central Government under section 5 of the Act;(g)"expressway" means a national highway having a divided carriageway suitable for high speed traffic and with control of access;(ga)[ "fee plaza" means any building, structure or booth made for collection of fee;] [Inserted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).](h)"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;(ha)[ "FASTag" means an onboard unit (transponder) or any such device fitted on the front wind screen of the vehicles; and [Inserted by Notification No. G.S.R. 831(E), dated 21.11.2014 (w.e.f. 5.12.2008).](hb)"FASTag lane of toll plaza" is an exclusive lane in the toll plaza for movement of vehicles fitted with "FASTag" or any such device.](hd)[ "Electronic Toll Collection Infrastructure" means set of equipment comprising of hardware and software which shall facilitate electronic collection of user fees;] [Inserted by Notification No. G.S.R. 427(E), dated 7.5.2018 (w.e.f. 5.12.2008).](i)"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);(j)"lane" means a lane forming part of the main carriageway and having a minimum width of three meters and fifty centimeters;(k)"mechanical vehicle" means any vehicle driven under its own power including a motor vehicle as defined under the Motor Vehicles Act, 1988;(l)"notification" means a notification published in the Official Gazette;(m)"private investment project" means a project relating to section of national highway, permanent bridge, by-pass or tunnel, as the case may be, for which an agreement is entered into with a concessionaire;(n)"public funded project" means a project which is not a private investment project, as defined in clause (m) above and includes a private investment project in respect of which the agreement has expired;[* * *] [Omitted '(o) 'toll plaza' means any building, structure or booth made for collection of fee.' by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).](2)Words and expressions used herein and not defined but defined in the National Highways Authority of India Act, 1988 shall have the meanings respectively assigned to them in that Act.
