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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Highway Fee (Determination of Rates and Collection) Rules, 2015

(2)The rate of fee for use of a section of state highway of two or more lanes shall, for the base year 2015-16, be the product of the length of such section multiplied by the following rates, namely: -
S. No. Type of Vehicle Base rate of fee per km (in rupees)
1 2 3
1 Car, Jeep, Van or Light Motor Vehicle or Tractorwith trolley carrying Non-Agricultural Produce 1.05
2 Light Commercial Vehicle, Light Goods Vehicle orMini Bus 1.60
3 Bus or Truck 3.15
4 Heavy Construction Machinery(HCM) or EarthMoving Equipment(EME) or Multi Axle Vehicle (MAV)(three to sixaxles) 5.25
5 Oversized Vehicles (seven or more axles) 6.30
Explanation. - For the purpose of this rule, -
(a)"car" or "jeep" or "Van or "light motor vehicle" or "tractor with trolley" means any mechanical vehicle the gross vehicle weight of which does not exceed seven thousand five hundred kilograms or the registered passenger carrying capability as specified in the certificate of registration issued under the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988) does not exceed twelve, excluding the driver;
(b)"light commercial vehicle" or "light goods vehicle" or "mini bus" means any mechanical vehicle with a gross vehicle weight exceeding seven thousand five hundred kilograms but less than twelve thousand kilograms or the registered passenger carrying capability as specified in the certificate of registration issued under the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988), exceeds twelve but does not exceed thirty two, excluding the driver;
(c)"truck" or "bus" means any mechanical vehicle with a gross vehicle weight exceeding twelve thousand kilograms but less than twenty thousand kilograms or the registered passenger carrying capability as specified in the certificate of registration issued under the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988), exceeds thirty two, excluding the driver;
(d)"heavy construction machinery" or "earth moving equipment" or "multi axle vehicle" means heavy construction machinery or earth moving equipment or mechanical vehicle including a multi axle vehicle with three to six axles or vehicle with a gross vehicle weight exceeding twenty thousand kilograms but less than sixty-thousand kilogram; and
(e)"oversized vehicle" means any mechanical vehicle having seven or more axles or vehicle with a gross vehicle weight exceeding sixty thousand kilograms.