Section 9(1) in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
(1)In case the fee collection is to be done through the franchisee, the collectionof fee and retaining such fee shall be auctioned under the instructions for specific periods as the Central Government may issue and the money shall becollected by the executing agency or his authorised representative as per the terms and conditions of the agreement executed forsuch purposes.
