Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 5 in The National Highways fee (Determination of Rates and Collection) Rules, 2008

5. Annual revision of rate of fee.

(1)The rates specified under rule 4 shall be increased without compounding, by three per cent each year with effect from the 1st day of April, 2008 and such increased rate shall be deemed to be the base rate for the subsequent years.
(2)The applicable base rates shall be revised annually with effect from April 1 each year to reflect the increase in wholesale price index between the week ending on January 6, 2007 (i.e.,208.7) and [the wholesale price index for the month of December of the year] [Substituted for the words "the week ending on or immediately after January 1 of the year" by Notification No. G.S.R. 950(E), dated 3.12.2010 (w.e.f. 5.12.2008)] in which such revision is undertaken but such revision shall be restricted to forty per. cent of the increase in wholesale price index.
(3)The formula for determining the applicable rate of fee shall be as follows:-Explanation .-For the purposes of this sub-rule,-
(a)applicable rate of fee shall be the rate payable by the user;
(b)base rate shall be the rate specified in rule 4 read with sub-rule (1) of rule 5;
(c)WPI A means [the wholesale price index for the month of December of the immediately preceding year] [Substituted for the words "the wholesale price index of the week ending on or subsequent to 1st January" by Notification No. G.S.R. 950(E), dated 3.12.2010 (w.e.f. 5.12.2008)] immediately preceding the date of revision under these rules; and
(d)WPI B means the wholesale price index of the week ending on 6th January, 2007 i.e.208.7.
[Illustration:If the revision is to be made for the year 2008-09 by applying the wholesale price index for the month of December, 2007 (i.e. 216.4), then the rate for car, jeep or van will be 0.6794 as computer below:] [Substituted by Notification No. G.S.R. 950(E), dated 3.12.2010 (w.e.f. 5.12.2008)]
Aplicable rate of fee : 0.695+0.695X(216.4-20.7)X0208.7 = 0.679