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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3) in Fee Rules Notification, 2009

(3)The rate of fee for use of permanent bridge, bypass or tunnel constructed with the cost exceeding rupees five crore, shall, for the base year 2010-11, be as follows:
Base rate of fee (Rupees per vehicle per trip)
Cost of permanent bridge, bypass or tunnel(rupees in Crore) Car, Jeep, Van or Light Motor Vehicle Light Commercial Vehicle Light Goods Vehicleor Mini Bus Truck or Bus HCM, EME, or MAV Oversized Vehicle
5.0 to 7.50 5.0 7.5 15.0 22.0 30.0
For every additional rupees five crore or partthereof, exceeding rupees seven point five crore and up to rupeesone hundred crore. 1.0 1.50 3.0 4.50 6.0
For every additional rupees five crore or partthereof, exceeding rupees one hundred crore. 0.75 1.15 2.25 1 3.40 4.50
Provided that while computing fee Tor the section of state highway on which a permanent bridge, bypass or tunnel costing rupees five crore or more is situated, the length of such permanent bridge, bypass or tunnel shall be excluded from the length of such section of state highway and fee shall be levied at the rates specified for such permanent bridge, bypass and tunnel:Provided further that where the cost of such permanent bridge, bypass or tunnel, as the case may be is less than rupees five crore, and the said permanent bridge, bypass or tunnel, forms part of the section of state highway, then instead of above rate of fee, the rate of fee specified under sub-rule (2) shall be applicable for such permanent bridge, bypass or tunnel.Explanation. - For the purpose of this sub-rule -
(a)the cost for private investment project, shall be the cost as assessed by the executing authority prior to invitation of bids from the concessionaire; and
(b)the cost for public funded project shall be the cost as assessed by the executing authority three months prior to completion thereof.