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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

(2)A driver, owner or person in charge of a mechanical vehicle who makes use of the section of national highway, permanent bridge, by-pass or tunnel, may opt for such pass and he or she shall have to a pay the fee in accordance with the following rates, namely:--
Amount payable Maximum number of one way journeys allowed Period of validity
One and half times of the fee for one way journey Two Twenty-four hour from the time of payment
Two-third of amount o the fee payable for fifty single journeys Fifty One month from date of Payment