Section 12(2) in The National Highways fee (Determination of Rates and Collection) Rules, 2008
(2)The executing authority shall prominently display in Hindi and English one thousand meters ahead of the [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] and in English and local language five hundred meters ahead of the [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).],--(i)the amount of fee payable for each class of vehicles and the discounts available under rule 9;(ii)the categories of vehicles exempted from payment of fee; and(iii)the name, address and telephone or contact number of the executing authority or the concessionaire, as the case may be.
