Section 9(3A) in The National Highways fee (Determination of Rates and Collection) Rules, 2008
(3A)[ A person, who owns a commercial vehicle (excluding vehicle plying under National Permit), registered with address on the Registration Certificate of a particular district and uses such vehicle for commuting on a section of the National Highway, permanent bridge, tunnel or bypass, as the case may be. which is located within that district, shall be levied user fee on all [fee plaza] [Inserted by Notification No. G.S.R. 15(E), dated 12.1.2011.] which arc located within that district. at the rate of fifty percent of the prescribed rate of fee:Provided that no such concession shall be provided, if a service road or alternative road is available for use by such commercial vehicles.]
