Section 7(3) in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
(3)The Fee Inspector shall on receipt of the fee notified by the Central Government fill up a receipt in duplicate in Form A anddeliver one copy thereof to the driver, owner or the person in-charge of the vehicle in respect of which the fee has been paid and retain the second copyfor record.
