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Union of India - Act

National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997

UNION OF INDIA
India

National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997

Rule NATIONAL-HIGHWAYS-FEES-FOR-THE-USE-OF-NATIONAL-HIGHWAY-SECTION-AND-PERMANENT-BRIDGE-PUBLIC-FUNDED-PROJECTS-RULES-1997 of 1997

  • Published on 27 August 1997
  • Commenced on 27 August 1997
  • [This is the version of this document from 27 August 1997.]
  • [Note: The original publication document is not available and this content could not be verified.]
National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997Published vide Notification GSR 490(E), dated 27.8.1997, published in the Gazette of India, Extraordinary Part 2, Section 3(ii), dated 27.8.1997.

209.

In exercise of thepowers conferred by section 9 of the National Highways Act, 1956 (48 of 1956)and in supersession of the National Highways (Feesfor Use of Permanent Bridges) Rules, 1992 except as respects things done oromitted to be done before such supersession , the Central Government hereby makes the following rules to levy the fees for theuse of sections of any National Highway or Bridges or both.

1. Short title, extentand commencement

.(i) These rules may becalled The National Highways (Fees For the Use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules , 1997.
(ii)They shallcome into force on the date of their publication in the Official Gazette.

2. Definitions

.In these rules, unless the context otherwise requires,
(a)Act means the National Highways Act, 1956 (48 of1956);
(b)executing agency means,
(i)in the case ofthose National Highways administratively placed under the charge of Border Roads Organisation , the Border Roads Development Board (hereinafter referred to as BRDB);
(ii)in the case ofthose National Highways or part thereof entrusted to National Highways Authority of India (hereinafter referredto as NHAI), the National Highways Authority of India ;
(iii)in other cases the State Government or Union Territory , the administration towhich such functions are delegated under section 5 of the Act;
(c)mechanical vehicle means any laden or unladen vehicle designed to be driven under its own powerincluding a motor vehicle as defined in clause (28) of section 2 of the Motor Vehicles Act, 1988 (59 of 1988);
(d)Franchisee means a firm or a company or aperson to whom the franchise to collect and retain the fee has been awardedthrough auction;
(e)Fee Inspector means a person authorised by the executing agency concerned to collect feein respect of any mechanical vehicle crossing a permanent bridge or using the National Highway Section and includes every Government employee posted on suchbridge or National Highway Section in connection with the collection of fees;
(f)Form A means Form A appended to these rules;
(g)Form B means Form B appended to these rules;
(h)Form C means Form C appended to these rules;
(i)Pay and Accounts Officer means Pay and Accounts Officer ( National Highway ), Ministry of Surface Transport, New Delhi ;
(j)[ permanentbridge means a bridge with permanent structure the cost of which includes thecost of bridge proper, approach roads, guide bunds and protective works,excluding the cost of toll booths which is more than rupees 25 lakh and up to rupees 100 lakh for each, completed and opened to traffic on or after first day of April, 1976but before the first day of May, 1992 and thereafter all the bridges costingmore than Rs . 100 lakh before the date of the publication of this notification in the Official Gazetteand thereafter all the bridges costing more than Rs . 500lakh on National Highway, which shall be notifiedseparately for levy of fee collection;] [Substituted by GSR 876(E), dated 4.12.2001 (w.e.f. 4.12.2001).] and
(k)National Highway Section means continuouslength of any National Highway or Bypass which shall be notified for separatelylevy of fee collection; and
(l)Sectional Officer/Junior Engineer means theofficer of the State Public Works Department (Roads and Building) or any otherdepartment dealing with National Highway having that designationor equivalent and being in-charge of a particular road or permanent bridgelocated on a National Highway .

3. Rate of fee andits payment

.Thereshall be levied and paid to the executing agency, on behalf of the Governmentof India, fee on mechanical vehicles for the use of National Highway Section orpermanent bridge or both at the rates notified by the Central Government, in Official Gazette in respect of such National Highway Section or permanentbridge or both.

4. Displaying ofrates of fees

.Atable displaying rates of fees, rates authorised tobe levied at any National Highway Section or permanent bridge or both, shall beput up in a conspicuous place near the fee collection booths legibly written orprinted in English, Hindi and regional language of the area in which National Highway Section or permanent bridge or both are situated.

5. Procedure forcollection

.Allfees levied under these rules shall be collected by the executing agency concerneddepartmentally or through private contractors on the basis of competitivebidding on behalf of the Central Government.

6. Collection offees departmentally

(1)Theexecuting agency concerned shall make necessary arrangement for putting upadequate number of collection booths, operated manually or by automaticarrangement or by combination of both as may be considered suitable by theexecuting agency.
(2)There shall be posted a Fee Inspector, with necessarypolice guard to assist at either end of the National Highway Section orpermanent bridge, who shall be authorised to collectfee in respect of any mechanical vehicle using the National Highway Section orpermanent bridge or both, at the rates notified by the Central Governmentseparately.
(3)There shall be provided, at either end of the National Highway Section or permanent bridge or both together, a cross bar for securing the stoppage of mechanical vehicles.
(4)The Fee Inspector shall ensure at the cross bar thatpassage is not allowed to mechanical vehicles unless the fee leviable in respect thereof has been paid.

7. Mode ofcollection of fee in case of departmental fee collection

(1)Every driver,owner or person in-charge of a mechanical vehicle shall, before crossing the National Highway Section or permanent bridge or having crossed it, stop hisvehicle at the cross bar and pay the fee leviable inrespect of the vehicle at the fee collection booth. The Fee Inspector shall, inreturn, prepare a receipt in duplicate in Form A and hand over one copy of the receipt to the driver or owner or person in-charge of the mechanicalvehicle.
(2)Toll collection shall be done only at one place within adistance of 80 Kms . from a point at the beginning offirst National Highway Section or approach of entry of the first permanentbridge to be crossed under the jurisdiction of the same executing agency,regardless of number of projects falling within the length in order to facilitatefree and unhindered movement of traffic. Where it is not feasible to do so, thenumber of collection point shall be kept minimum andshall be decided with the approval of Central Government. The fee may becollected from the driver, owner or person in-charge of a vehicle on the first National Highway Section or permanent bridge which is intended to be crossed bysuch vehicle. The driver, owner or person in-charge of the vehicle holding thereceipt of such payment shall be allowed to pass through other sections andbridges of such highway unhindered after showing the receipt to the Fee Inspector posted on other sections or bridges. Details of such sections andbridges shall be displayed at a conspicuous place near the fee collectionbooths of the sections or bridges covered under this sub-rule, legibly writtenor printed in English, Hindi and the regional language of the area in which such sections or bridges are situated.
(3)The Fee Inspector shall on receipt of the fee notified by the Central Government fill up a receipt in duplicate in Form A anddeliver one copy thereof to the driver, owner or the person in-charge of the vehicle in respect of which the fee has been paid and retain the second copyfor record.
(4)When the same vehicle has to cross the National Highway Section or bridge more than once in a day, the user shall have the option topay one and a half times of rate notified by the Government while crossing such section or bridge in the first trip itself, or if the vehicle has to use thesection or bridge frequently the vehicle owner can have a monthly pass on thepayment of charges equal to 30 single rates.

8. Remittance of fee collection in case of departmental fee collection

(1)The Fee Inspectoron duty shall be responsible for the collection and safe custody of the amountscollected during his duty period. The Fee Inspector shall not leave thecollection booth till his reliever takes over from him.
(2)The Fee Inspector shall maintain a cash register as prescribed in Form B and keep it posted up to date.
(3)The Fee Inspector shall at the end of the period of his duty, hand over the amount collected by him to his reliever after obtaining thesignature of the latter in the relevant column of the cash register.
(4)Every day between 16.00 hours and 17.00 hours the Fee Inspector on duty shall hand over the entire amount of the fee collected during the preceding 24 hours to the Sectional Officer/Junior Engineer-in-charge of National Highway Section or permanent bridge after obtaining his signature in the relevant column of the cash register.
(5)The Sectional Officer/Junior Engineer-in-charge shallkeep the amounts of collection received from the Fee Inspector in the chestprovided for the purpose at his office.
(6)The Sectional Officer/Junior Engineer-in-charge shall,on every Saturday or if it happens to be a holiday, on the next working day,remit the amount received by him in respect of the week preceding the Saturdayby a demand draft to the Pay and Accounts Officer. The Pay and Accounts Officershall account the amount so received in the relevant receipt head in his books.
(7)The Sectional Officer/Junior Engineer-in-charge shallmaintain a register as prescribed in Form C showing the remittance made to the Pay and Accounts Officer and shall keep the register posted up to date.
(8)The Sectional Officer/Junior Engineer-in-charge shallexercise supervision and control over the staff posted at the National Highway Section or permanent bridge in connection with the collection of the fees andmaintain the proper accounts and records.
(9)The Sub-Divisional Officer, in-charge of the National Highway Section or the permanent bridge, shall pay surprise visit, at leasttwice a month at the offices of the Fee Inspector or the Sectional Officer/Junior Engineer-in-charge to check that the collection and remittanceof fees by the staff is being done in accordance with the provisions of these rules. He shall countersign the cash register and the other record maintainedby the staff in token of such visit. Such visit, at least once in three months,shall also be made by the Executive Engineer of the State Public Works Department (Roads and Building) or by the officer of equivalent rank in any other department.

9. Fee collection through franchisee

(1)In case the fee collection is to be done through the franchisee, the collectionof fee and retaining such fee shall be auctioned under the instructions for specific periods as the Central Government may issue and the money shall becollected by the executing agency or his authorised representative as per the terms and conditions of the agreement executed forsuch purposes.
(2)The mode of fee collection shall be decided by thefranchisee referred to in sub-rule (1) with the approval of the CentralGovernment.
(3)A table of fees authorised tobe collected on any National Highway Section or permanent bridge shall be put up by such franchisee in a conspicuous place near a fee collection boothlegibly written or printed in English, Hindi and the regional language of the area in which the National Highway is situated.
(4)The franchisee authorised tocollect and retain the fee under these rules shall nominate an official as in charge of fee collection who shall be responsible to ensure that fees arecollected at not more than the notified rates and the fee collection is smooth without causing hardship to the road users and for all other matters connectedwith the fee collection on National Highway Section or permanent bridge.
(5)The name, address and telephone number, if any, of suchofficial in charge of fee collection shall be displayed at suitable andconspicuous locations.
(6)The executing agency shall remit the auction money socollected from the franchisee by a demand draft to the Pay and Accounts Officer( National Highway ), Ministry of Surface Transport, New Delhi . The Pay and Accounts Officer shall account the amount so received in the relevant receipt head inhis books.

10. Special conditionswhen sections or bridges built by Government are used for developing adjacentBuild, Operate and Transfer Projects of private parties

.To improve thefinancial viability of a Build, Operate and Transfer project as decided by the Competent Authority, the concessionaire may be allowed to collect and retain the fees so collected for the full concession period as agreed to in thespecific agreement in respect of the facility offered to him under National Highways (Collection of Fee by any Person For the Use of Section of NationalHighways/Permanent Bridges/Temporary Bridges on National Highways) Rules, 1997and the facility shall revert back to the Government at the end of concessionperiod and the collection of fee thereafter shall be governed by these rules.National HighwaysSection/permanent bridges built under public funding programme and offered for developing further contiguous sections of such National Highway as decided by the Competent Authority shall revert back to the Government at the end of theconcession period and the collection of fee thereafter shall be governed bythese rules.

11. Tenure of feecollection

.The fee shall be collected in perpetuity by the executingagency.

12. Submission ofreturns

(1)Theexecuting agency concerned in case of departmental fee collection shall furnishreturns in the first week of July, October, Januaryand April of every year to the Pay and Accounts Officer containing
(a)monthwise consolidated statement showing the amount collected and remitted on account offees proceeds in respect of each National Highway Section or permanent bridge alongwith the details of number and date of demand draft bywhich the amount has been remitted, and
(b)monthwise break-up of the expenditure incurred on each National Highway Section orpermanent bridge by the executing agency required to be reimbursed on accountof collection of the fees on the basis of actual expenditure incurred.
(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.

13. Furnishing ofsecurity in case of departmental fee collection

.Every Fee Inspector or the Sectional Officer/Junior Engineer-in-charge shall deposit a cash securityof not less than rupees 1,000 by executing a security bond in the prescribedform as laid down in the Treasury Rules with the concerned Executive Engineeror the concerned officer of equivalent rank in any other department.Form `A'[See rule 7(1)]R. No..........................Receipt for payment of feeName of Section/Permanent Bridge

1.

Description of mechanical vehicle with registration number....................

2.

Whether laden or unladen or with or without passengers........................

3.

Time and date of outward journey...........................................

4.

Name of driver and/or owner...................................................

5.

Amount of fee paid....................................................................Signature of Fee InspectorForm `B'[See rule 8(2)]Cash Register
Sl. No. Date Vehicle No. Name of person paying the fee No. of receipt by which fee paid Amout of fee paid Progressive figures of Fee paid Signatures of Fee Inspector Signatures of successive Fee Inspector Signatures of Sectional Officer-in-charge/Junior Engineer-in-charge Remarks
1. 2. 3. 4. 5. 6. 7. 8. 9. 10. 11.
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Form `C'[See rule 8(7)]Register Showing Record Of Fee Collection And Remittance On Account Of Fee Collected On National Highway Section/permanent Bridges
Sl. No. Name of the Sectional Officer-in-charge/Junior Engineer-in-charge Amount collected from the Fee Inspector (deposited) Date of Receipt Name of the Bank form which Demand Draft is purchased No. of Demand Draft and Date Amount of Demand Draft Details of despatch of Demand Draft Postal Registration No. of dispatch of Demand Draft Remarks
1 2 3 4 5 6 7 8 9 10
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