Section 3(4) in The National Highways fee (Determination of Rates and Collection) Rules, 2008
(4)No fee shall be levied for the use of the section of national highway, permanent bridge, by-pass or tunnel, as the case may be, by two wheelers, three wheelers, [tractors, combine harvesters] [Substituted by Notification No. G.S.R. 248(E), dated 14.3.2017 (w.e.f. 5.12.2008).] and animal drawn vehicles:Provided that three wheelers, [tractors, combine harvesters] [Substituted by Notification No. G.S.R. 248(E), dated 14.3.2017 (w.e.f. 5.12.2008).] and animal-drawn vehicles shall not be allowed to the use the section of national highway, permanent bridge, by-pass or tunnel, as the case may be, where a service road or alternative road is available in lieu of the said national highway, permanent bridge, by-pass or tunnel:Provided further that where service road or alternative road is available and the owner, driver or the person in charge of a two wheeler is making use of the section of national highway, permanent bridge, by-pass or tunnel, as the case may be, he or she shall be charged fifty per cent of the fee levied on a car.Explanation I .-For the purposes of this rule,--(a)"alternative road" means such other road, the carriageway of which is more than ten meters wide and the length of which does not exceed the corresponding length of such section of national highway by twenty per cent thereof;(b)"service road" means a road running parallel to a section of the national highway which provides access to the land adjoining such section of the national highway.
