Section 12(1) in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
(1)Theexecuting agency concerned in case of departmental fee collection shall furnishreturns in the first week of July, October, Januaryand April of every year to the Pay and Accounts Officer containing(a)monthwise consolidated statement showing the amount collected and remitted on account offees proceeds in respect of each National Highway Section or permanent bridge alongwith the details of number and date of demand draft bywhich the amount has been remitted, and(b)monthwise break-up of the expenditure incurred on each National Highway Section orpermanent bridge by the executing agency required to be reimbursed on accountof collection of the fees on the basis of actual expenditure incurred.
