Section 17 in Karnataka Project Bellary to Moka (AP Boarder) on Kampli-Kurugodu State Highway-132 for a length 25.27 2 Collection of Road Toll or User Fee (Determination of Rates and Collection) Rules, 2018 for State Highways, Standalone Structures
17. Bar for installation of additional barrier.
- No barrier shall be installed at any place, other than at the toll plaza, except with the prior permission in writing of the State Government or the Executing Authority, as the case may be, who after being satisfied that there is evasion of fee, may allow on such terms and conditions as it may impose, the installation of such additional barrier by the State Government, the Executing Authority or the concessionaire, as the case may be, within ten kilometers from the toll plaza, to check the evasion of fee:Provided that the State Government or the Executing Authority, as the case may be, may, at any time, for reasons to be recorded in writing, withdraw such permission:Provided further that where State Government or the Executing Authority, as the case may be, do not allow installation of an additional barrier by the concessionaire, the reasons for such refusal shall be communicated to such concessionaire within a reasonable period.
