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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The National Highways fee (Determination of Rates and Collection) Rules, 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).]