Section 10 in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
10. Special conditionswhen sections or bridges built by Government are used for developing adjacentBuild, Operate and Transfer Projects of private parties
.To improve thefinancial viability of a Build, Operate and Transfer project as decided by the Competent Authority, the concessionaire may be allowed to collect and retain the fees so collected for the full concession period as agreed to in thespecific agreement in respect of the facility offered to him under National Highways (Collection of Fee by any Person For the Use of Section of NationalHighways/Permanent Bridges/Temporary Bridges on National Highways) Rules, 1997and the facility shall revert back to the Government at the end of concessionperiod and the collection of fee thereafter shall be governed by these rules.National HighwaysSection/permanent bridges built under public funding programme and offered for developing further contiguous sections of such National Highway as decided by the Competent Authority shall revert back to the Government at the end of theconcession period and the collection of fee thereafter shall be governed bythese rules.
