Section 9(2) in Fee Rules Notification, 2009

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State of Rajasthan - Subsection

Section 9(2) in Fee Rules Notification, 2009

(2)A driver, owner or person in charge of a mechanical vehicle who makes use of the section of state highway, permanent bridge, bypass or tunnel, may opt for a pass under sub-rule (1) upon payment of foe in accordance with the following rates, namely: -

Amount payable	Maximum number of one way journeys allowed	Period of validity
One and half times of the fee for one wayjourney.	Two	twenty four hour, from the time of payment.
Two-thirds of the amount of fee payable forfifty single Journeys.	Fifty	One month from the date of payment.

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State of Rajasthan - Subsection

Section 9(2) in Fee Rules Notification, 2009