(4)No fee shall be levied for the use of a section of state highway, permanent bridge, bypass or tunnel as the case may be, by two wheelers, tractors without trailer, Tractor with trolley carrying non agricultural produce and animal drawn vehicles:Provided that tractors and animal-drawn vehicles shall not be allowed to use the section of state highway, permanent bridge, bypass or tunnel, as the case may be, where a service road or alternative road is available in lieu of the said state highway, permanent bridge, bypass or tunnel:Provided further that where a service road or alternative road is available and the owner, driver or the person in charge of a two wheeler is making use of the section of state highway permanent bridge, bypass or tunnel, as the case may be, he or she shall be charged fifty per cent of the fee levied on a car.Explanation. - For the purposes of this rule. - alternative road" means such other road, the carriageway of which is more than ten meters wide and the length of which does not exceed the corresponding length of such section of state highway by twenty per cent thereof; and"service road" means a road running parallel to a section of the state highway which provides access to the land adjoining such section of the state highway.
