Section 6(1) in The National Highways fee (Determination of Rates and Collection) Rules, 2008
(1)Fee levied under these rules shall be collected by the Central Government or the executing authority or the concessionaire, as the case may be, at the [fee plaza.] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).]
