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Union of India - Section

Section 6 in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997

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.