Section 12(2) in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
(2)The Executing Agency concerned in case of fee collectionthrough franchisee shall furnish to the Pay and Accounts Officer, National Highways, Government of India, Ministry of Surface Transport, New Delhi or anyother officer so authorised , the details regarding the franchise, the amount and the period for which the franchise has beenawarded, immediately, after the auction for fee collection through suchfranchise.
