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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(j) in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997

(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