Section 2 in Rajasthan State Highways Fee (Determination of Rates and Collection) Rules, 2015
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Rajasthan State Highways Act, 2014 (Act No. 22 of 2015);(b)"base year" means the period from 1.4.2015 to 31.3.2016;(c)"bypass" means a section of the state highway bypassing a town or city;(d)"concessionaire" means a person which whom an agreement has been entered into under Section 19 of the Act;(e)"elevated highway" mean any section of state highway raised above ground level-through support of piers or columns;(f)"executing authority" means the Rajasthan State Highways Authority or an officer or authority notified by the State Government in this behalf;(g)"expressway" means a state having a divided carriageway with control of access thereto and suitable for high speed traffic;(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;(i)"gross vehicle weight" in respect of any vehicle means the total weight of the vehicle and load certified and registered by the registering authority as permissible for that vehicle under the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988);(j)"lane" means a lane forming part of the main carriageway and having a minimum width of three meters and fifty centimeters;(k)"mechanical vehicle" means any vehicle driven under its own power including a motor vehicle as defined under the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988);(l)"notification" means a notification published in Official Gazette;(m)"public private partnership project" or "PPP project" means a project relating to section of state highway, permanent bridge, bypass or tunnel as the case may be, for which an agreement is entered into with a concessionaire;(n)"public funded project" means a project which is not a PPP project, as defined in clause (m) above and includes a PPP project in respect of which the agreement has expired;(o)"State" means the State of Rajasthan; and(p)"toll plaza" means any building, structure or booth made for collection of fee.
