Section 2(3) in Rajasthan State Highways Act, 2014
(3)when used with reference to a vehicle, the person who own or controls that vehicle;(v)"person" shall include any company or association or body of individuals, whether incorporated or not ;(w)"prescribed" means prescribed by rules made under this Act;(x)"regulations" means regulations made by the Authority under this Act;(y)"rules" means rules made by the State Government under this Act;(z)"State Government" means the Government of the State of Rajasthan;(za)"survey" includes all operations incidental to the determination, measurement and record of a boundary or boundaries or any part of a boundary and also includes a resurvey;(zb)"Schedule" means Schedule of this Act;(zc)"user" means a person who is authorised to use a highway under the provisions of this Act and includes any person who uses a highway in discharge of his functions and duties under any law for the time being in force;(zd)"vehicle" means and includes a vehicle of every description of carriage or other artificial contrivance used, or capable of being used, as means of transportation on land; and(ze)"wayside amenities" means and includes hotel, motel, restaurants, service stations, hospitals, trauma centres, shopping complexes, office complexes, transport and tourism facilities, warehousing, logistic hubs, entertainment complexes, associated services, residential premises and other amenities or facilities that may be useful for travellers and for areas surrounding a highway.
