Section 2(1) in The Motor Vehicles (Driving) Regulations, 2017
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Motor Vehicles Act, 1988 (59 of 1988);(b)"carriageway" means the part or parts of a road normally used by vehicular traffic, whether separated from one another by a dividing strip or a difference of level or not;(c)"construction zone" means a section of the roadway where the construction activity is in progress or declared to be undertaken and which may comprise of work space, traffic space or buffer space;(d)"heavy vehicle" means a heavy goods vehicle or heavy passenger motor vehicle as defined in clauses (16) and (17), respectively, of section 2 of the Act;(e)"intersection" means any level crossroad, junction or fork, including the open areas formed by such crossroads, junctions or forks;(f)"longitudinal marking" means the road marking which is provided along the movement of traffic on carriageway;(g)"major district roads" means the important roads within a district of a State notified as such by the State Government;(h)"major road" means the highway, road or street designated as such by any highway authority or local authority within its jurisdiction;(i)"national highways" means the highways specified in the Schedule to the National Highways Act, 1956 or any other highway declared as national highway under sub-section (2) of section 2 of the said Act;(j)"parking" means the bringing of a vehicle to a stationary position and causing it to wait for any purpose other than that of immediately taking up or setting down persons, goods or luggage, and includes stopping for more than three minutes;(k)"rider" or "passenger" means a person travelling on a motor vehicle otherwise than as a driver of that vehicle, whether for hire or reward or otherwise;(l)"right of way" means the right of a vehicle or any other road user to proceed in a lawful manner in preference to another vehicle or any other road user approaching under such circumstances of direction, speed and proximity as to give rise to danger or collision unless one grants precedence to one over the other;(m)"road" includes bridges, tunnels, lay-bys, ferry facilities, interchanges, roundabouts, traffic islands, road dividers, all traffic lanes, acceleration lanes, deceleration lanes, median strips, overpasses, underpasses, approaches, entrance and exit ramps, toll plazas, and a road under construction, but does not include any private road;(n)"road marking" means the lines, patterns, words except road signs which are applied or attached to the carriageway or kerbs or to objects within or adjacent to the carriageway for controlling, warning, guiding and informing the road users;(o)"road user" includes a person driving or travelling on the road in a vehicle or otherwise and a pedestrian;(p)"silence zone" means an area or locality notified by the competent authority where the use of sound signal is prohibited;(q)"state highways" means the arterial roads of a State notified as such by the State Government;(r)"stopping" means halting a vehicle for a very short duration out of free will, either to allow passengers to board or alight or for quick loading or unloading of goods;(s)"traffic" includes vehicles of every description and other carriages and conveyances, pedestrians, processions, ridden or herded animals, and all other forms of road traffic using any road or highway for the purpose of travel;(t)"traffic island" means a physical provision and road markings marked on a carriageway, at or near an intersection to regulate the vehicular traffic;(u)"traversed marking" means the road marking which is provided across the carriageway.
