Section 8(2) in The National Highways fee (Determination of Rates and Collection) Rules, 2008
(2)Any other [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] on the same section of national highway and in the same direction shall not be established within a distance of sixty kilometers:Provided that where the executing authority deems necessary, it may for reasons to be recorded in writing, establish or allow the concessionaire to establish another [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] within a distance of sixty kilometers:Provided further that a [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] may be established within a distance of sixty kilometers from another [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] if such [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] is for collection of fee for a permanent bridge, by-pass or tunnel.
