Section 2(f) in Rajasthan State Bus Terminal Development Authority Act, 2015
(f)"encroachment" means unauthorized occupation of any notified bus terminal or part thereof, and includes,-(i)the erection of a building or any other structure, balconies, thresholds, porches or projections on, over, or overhanging, the notified bus terminal or any part thereof;(ii)unauthorized stacking of materials or goods of any description or exhibiting of articles for sale or erecting of any temporary structure or parking of vehicles at the premises of notified bus terminals;
