Section 1(4) in The National Highways fee (Determination of Rates and Collection) Rules, 2008
(4)[ They shall apply to the agreement and contracts executed and bids invited relating to Public funded projects and the build, operate and transfer (annuity) projects prior to the publication of the said rules.] [Inserted by Notification No. G.S.R. 756(E), dated 12.10.2011 (w.e.f. 5.12.2008).]
