Section 2 in The Punjab Roads and Bridges Development Board Act, 1998
2. Definitions.
- In this Act, unless there is anything repugnant to the context, -(a)"Board" means the Punjab Roads and Bridges Development Board established under section 3;(b)"bridge" means a permanent or temporary bridge on a plan road and shall include such other permanent or temporary bridges or Ferry services as may, from time to time, be undertaken for construction or improvement by the Government;(c)"Fund" means the Punjab Roads and Bridges Development Fund constituted under section 7;(d)"Government" means the Government of Punjab in the Department of Public Works (Building and Roads);(e)"National Highway" means a National Highway specified in the Schedule appended to the National Highways Act, 1956 (Central Act No. 48 of 1956);(f)"prescribed" means prescribed by rules made under this Act;(g)"plan road" means a road or part of a road other than a National Highway or a link road and shall include such other road or part of a road, as may from time to time be undertaken for construction or improvement by the Government;(h)"regulation" means regulations made by the Board under this Act; and(i)"section" means section of this Act.
