Section 7 in The National Highways fee (Determination of Rates and Collection) Rules, 2008
7. Remittance and appropriation of fee.
(1)In case of public funded projects, the fee collected under the provisions of these rules by every executing authority shall be remitted to the Central Government:Provided that the Central Government may by notification allow any or all executing authorities to appropriate the whole or any part of the fee for such purposes and subject to such conditions as may be specified in the said notification:Provided further that in case of private investment projects, the fee collected under the provisions of these rules shall be appropriated by the concessionaire in accordance with the provisions of and for the performance of its obligations under the agreement entered into by such concessionaire.(2)Every executing authority shall remit to the Central Government, the amount of fee collected over and above the amount permitted to be appropriated by the executing authority under sub-rule (1) of rule 7, within ninety days from the date of the closing of the financial year along with an annual return showing the amount collected and the expenditure incurred on collection of fee, including the administrative and management expenses.(3)The Central Government shall by notification determine the administrative and management expenses which may be allowed to be deducted and retained by the executing authority.
