Section 2 in The Punjab Mechanical Vehicles (Bridge Tolls) Act, 1957
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)'bridge' means a bridge specified in the First Schedule annexed to this Act and such other bridge as may, from time to time, be notified by the State Government in this behalf;(b)'mechanical vehicle' means any laden or unladen vehicle designed to be driven under its own power including a motor vehicle as defined clause (18) of Section 2 of the Indian Motor Vehicles Act, 1939, but does not include a cart or a bicycle;(c)'Toll Inspector' means the person authorised by the State Government to collect toll in respect of any mechanical vehicle crossing a bridge, and includes every Government servant posted at a bridge in connection with the collection of toll.
