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

State of Rajasthan - Subsection

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

(c)"truck" or "bus" means any mechanical vehicle with a gross vehicle weight exceeding twelve thousand kilograms but less than twenty thousand 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), exceeds thirty two, excluding the driver.