Section 4(5) in The National Highways fee (Determination of Rates and Collection) Rules, 2008
(5)[ The rate of fee for use of bypass forming part of a section of a national highway constructed with the cost of rupees ten crore or more, for the base year 2007-08, shall be one and a half times the rate of fee specified in sub-rule (2):Provided that while computing the fee for a section of a national highway of which such bypass forms a part, the length of such bypass shall be excluded from the length of such section of national highway:Provided further that where the cost of such bypass is less than rupees ten crore, then the rate of fee for the use said bypass shall be the same as that of the section of the national highway of which it forms a part.] [Inserted by Notification No. G.S.R. 950(E), dated 3.12.2010 (w.e.f. 5.12.2008)]
