Section 9 in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
9. Fee collection through franchisee
(1)In case the fee collection is to be done through the franchisee, the collectionof fee and retaining such fee shall be auctioned under the instructions for specific periods as the Central Government may issue and the money shall becollected by the executing agency or his authorised representative as per the terms and conditions of the agreement executed forsuch purposes.(2)The mode of fee collection shall be decided by thefranchisee referred to in sub-rule (1) with the approval of the CentralGovernment.(3)A table of fees authorised tobe collected on any National Highway Section or permanent bridge shall be put up by such franchisee in a conspicuous place near a fee collection boothlegibly written or printed in English, Hindi and the regional language of the area in which the National Highway is situated.(4)The franchisee authorised tocollect and retain the fee under these rules shall nominate an official as in charge of fee collection who shall be responsible to ensure that fees arecollected at not more than the notified rates and the fee collection is smooth without causing hardship to the road users and for all other matters connectedwith the fee collection on National Highway Section or permanent bridge.(5)The name, address and telephone number, if any, of suchofficial in charge of fee collection shall be displayed at suitable andconspicuous locations.(6)The executing agency shall remit the auction money socollected from the franchisee by a demand draft to the Pay and Accounts Officer( National Highway ), Ministry of Surface Transport, New Delhi . The Pay and Accounts Officer shall account the amount so received in the relevant receipt head inhis books.
