Section 3 in Karnataka Project Bellary to Moka (AP Boarder) on Kampli-Kurugodu State Highway-132 for a length 25.27 2 Collection of Road Toll or User Fee (Determination of Rates and Collection) Rules, 2018 for State Highways, Standalone Structures
3. Levy of fee.
- 3.1 The State Government may by notification, levy fee for the use of any section of State Highways, Standalone Structures forming part of the State Highways, as the case may be, in accordance with the provisions of these rules:Provided that the State Government may by, notification, exempt any section of State Highways, Standalone Structures constructed through a public funded project from levy of such fee or part thereof, and subject to such conditions as may be specified in that notification.3.2The collection of fee levied under sub-rule 3.1, shall commence within forty-five days from the date of completion of the section of State Highways, Standalone Structures as the case may be, constructed through a public funded project.3.3No fee shall be levied for the use of the section of State Highways, Standalone Structures as the case may be, on two wheelers, three wheelers, tractors, animal drawn vehicles and agriculture transport vehicles:Provided that three wheelers, tractors, animal drawn vehicles and agriculture transport vehicles shall not be allowed to use the section of State Highways and Standalone Structures as the case may be, where a service road or alternative road is available in lieu of the said State Highways, Standalone Structures:Provided further that where service road or alternative road is available and the owner, driver or the person-in-charge of a two wheeler is making use of the section of State Highways, Standalone Structures as the case may be, he or she shall be charged 50% (fifty per cent) of the fee levied on a car.Explanation. - For the purposes of this rule. -
