Central Information Commission
Rituraj Singh vs National Highways Authority Of India ... on 26 February, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/NHAIN/A/2024/652365
Rituraj Singh .....अपीलकता/Appellant
VERSUS
बनाम
CPIO
National Highways Authority of
India (NHAI) PIU Sohna,
Interchange at KM 0+000 of
DVE, Gurugram Sohna Road
Gurugram-122102 .... ितवादीगण /Respondent
Date of Hearing : 24.02.2026
Date of Decision : 24.02.2026
INFORMATION COMMISSIONER : Jaya Varma Sinha
Relevant facts emerging from appeal:
RTI application filed on : 11.09.2024
CPIO replied on : 04.10.2024
First appeal filed on : 11.10.2024
First Appellate Authority's order : 12.11.2024
2nd Appeal dated : 25.11.2024
Information sought:
1. The Appellant filed an RTI application dated 11.09.2024(online) seeking the following information:
"1. Please provide copy of instructions issued to toll plazas with respect of demanding to show a movement order from army officer after showing his I- Card, while traveling in his private vehicle.CIC/NHAIN/A/2024/652365 Page 1 of 4
2. If no such instruction is issued then please provide details of action taken against the supervisor, who at Hilalpur fee plaza asked for movement order despite showing my army I-Cards on 07 Sep 2024 at around 12:15 AM while exiting and on 09 Sep 2024 at around 06:15 AM while entering the Delhi Mumbai express way. I was traveling in my private car Registration number DL3CCS 2099."
2. The CPIO furnished a reply to the Appellant on 04.10.2024 stating as under:
"User fee is collected and exemption National Highways are as per the Fee (Determination of Rates and Collection) Rules, 2008 dated 05th December 2008 and its subsequent amendment from time to time available at website of MoRT&H (morth.nic.in/toll)."
3. Being dissatisfied, the Appellant filed a First Appeal dated 11.10.2024. The FAA vide its order dated 12.11.2024, held as under:
"The records were perused and observed that CPIO, PIU, Sohna has provided information to the RTI Application vide letter no. NHAI/PIU- Sohna/RTI/11051/2024/D-7695 dtd- 04.10.2024. To the applicant. Keeping in view of the above facts, the aforesaid First Appeal is hereby disposed off."
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present in person.
Respondent: Shri T.S. Sidhu, APIO-cum-Manager (Tech.), attended the hearing in person.
5. The Appellant stated that he is not satisfied with the reply provided by the Respondent qua the instant RTI Application.
6. The Respondent submitted that a suitable reply based on available records has been given to the Appellant vide letter dated 04.10.2024. He further submitted that they are following National Highways Fee (determination of Rates and Collection) Rules, 2008. He further relied on CIC/NHAIN/A/2024/652365 Page 2 of 4 MoRT&H Circular No. H.25011/01/2020-Toll dated 12.08.2021, which states that "Exemption under the Indian Toll (Army and Air Force) Act, 1901 is available to the persons who are on duty and does not pertain to retired persons. No exemption is available on use of personal vehicles if it is not used for discharging any official purpose and duty. The exemption is available only on production of pass as specified in the Indian Toll (Army and Air Force) Rules, 1942.
7. A written submission has been received Shri P.K. Kaushik, CPIO-cum-P.D., vide letter dated 18.02.2026, a copy of which has been sent to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"The applicant sought information under RTI Act 2005 vide application dated 11.09.2024 which had been received by this office through RTI portal Registration No. NHAIN/R/E/24/04971 dated 11.09.2024 (Annexure-1) and this office had replied vide letter No. D-7695 dated 04.10.2024 (Annexure-II).
2. The parawise information sought for, reply given by the CPIO and the explanation thereto is as below:-
(a) Please provide copy of instructions issued to toll plazas with respect of demanding to show a movement order from army officer after showing his I- Card, while traveling in this private vehicle.
(b) If no such instruction is issued then please provide details of action taken against the supervisor, who at Hilalpur fee plaza asked for movement order despite showing my army I-Cards on 07 Sep 2024 at around 12:15 AM while exiting and on 09 Sep 2024 at around 06:15 AM while entering the Delhi Mumbai express way. I was traveling in my private car Registration number DL 3CCS 2099.
Reply of this PIU :-
User fee is collected and exemption are as per the National Highways Fee (determination of Rates and Collection) Rules, 2008 dated 05th December 2008 and its subsequent amendment from time to time available at website of MoRT&H (morth.nic.in/toll).
3. However, applicant filed first appeal vide Registration No. NHAI/A/E/24/01086 dated 11.10.2024 (Annexure-III) before First Appellate Authority on RTI application dated 11.09.2024. The same was disposed of by the First Appellate Authority vide letter No. NHAI/RO-Del/01/RTI/2024-25/696 dated 12.11.2024 (Annexure-IV).CIC/NHAIN/A/2024/652365 Page 3 of 4
4. Apart from the above, it is mentioned in the MoRT&H Circular No. H.25011/01/2020-Toll dated 12.08.2021 (Annexure-V) that "Exemption under the Indian Toll (Army and Air Force) Act, 1901 is available to the persons who are on duty and does not pertain to retired persons. No exemption is available on use of personal vehicles if it is not used for discharging any official purpose and duty. The exemption is available only on production of pass as specified in the Indian Toll (Army and Air Force) Rules, 1942.""
Decision:
8. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that a suitable reply based on available records has been given by the Respondent and the Commission upholds the same. Hence, no intervention of the Commission is required in the instant case.
The appeal is disposed of accordingly.
Jaya Varma Sinha (जया वमा िस ा) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Ashutosh Vasishta) Dy. Registrar 011- 26107042 Copy To:
The FAA, National Highways Authority of India (NHAI) G 5&6, Dabri - Gurgaon Rd, Sector 10 Dwarka,Delhi-110075 CIC/NHAIN/A/2024/652365 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)