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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3) in Rajasthan State Highways Act, 2014

(3)Such fees when so levied shall be collected in accordance with the rules made under this Act and any person who in any manner avoids or evades the collection of fees shall, without prejudice to any other provisions of this Act, be liable to payment of a fine equal to one third of the fees payable by such person.