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State of Rajasthan - Section

Section 9 in Fee Rules Notification, 2009

9. Discounts.

(1)The executing authority or the concessionaire, as the case may be Shall upon request provide a pass for multiple journeys to cross a toll plaza within the specified period at the rates specified in sub-rule (2).
(2)A driver, owner or person in charge of a mechanical vehicle who makes use of the section of state highway, permanent bridge, bypass or tunnel, may opt for a pass under sub-rule (1) upon payment of foe in accordance with the following rates, namely: -
Amount payable Maximum number of one way journeys allowed Period of validity
One and half times of the fee for one wayjourney. Two twenty four hour, from the time of payment.
Two-thirds of the amount of fee payable forfifty single Journeys. Fifty One month from the date of payment.
(3)A person who owns a mechanical vehicle registered for non-commercial purposes and uses it as such 1' or commuting on a section of state highway, permanent bridge, bypass or tunnel, may obtain a pass, on payment of fee at the base rate of rupees two hundred per calendar month applicable for 2010-11 and revised annually in accordance with Rule 5, authorising it to cross the toll plaza specified in such pass:Provided that such pass shall be issued only if such driver, owner or person in charge of such mechanical vehicle resides within a distance of twenty kilometers from the toll plaza specified by such person and the use of such state highway, permanent bridge, bypass or tunnel, as the case may be, does not extend beyond the toll plaza next to the specified toll plaza.Provided further that no such pass shall be issued if a service road or alternative road is available for use by such driver, owner or person in charge of a mechanical vehicle.
(4)No pass shall be issued or fee collected from a driver, owner or person in charge of a mechanical vehicle that uses part of the section of a state highway and does not cross a toll plaza.