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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Rajasthan - Subsection

Section 82(3) in Rajasthan State Highways Act, 2014

(3)If a vehicle impounded under sub-section (1) is parked at any place forming part of the highway, its owner or occupier shall be liable to payment of parking charges for each hour or part thereof, which charges shall be equal to the fee payable for use of the highway by such vehicle for a distance of fifty kilometres.