(1)Fee levied under these rules shall be collected by the State Government or the executing authority or the concessionaire, as the case may be, at the toll plaza.(2)Every driver, owner or person in charge of a mechanical vehicle shall for the use of the section of state highway, permanent bridge, bypass or tunnel, before crossing the toll plaza, pay the fee specified under these rules.(3)The fee collected under these rules shall be paid cither in cash or through smart card or on board unit (transponder) or any other like device:Provided that no additional charges shall be realised for making the payment of fee by use of a smart card or on board unit (transponder) or any other such device:(4)Any driver, owner or person in charge of a mechanical vehicle who opts for the installation of on board unit (transponder) or any other such device for payment of fee, shall deposit a refundable security equivalent to the cost of the equipment with the State Government, the executing authority or the concessionaire, as the case may be, for such installation and no interest shall accrue on such security deposit.(5)The person receiving such fee under sub-rule (2), shall issue to the driver, owner or person in charge of mechanical vehicle a receipt, specifying, therein the date and time of such receipt of fee, total amount received, and the class of vehicle for which the fee has been received: be deemed to be the base rate for the subsequent years. For the avoidance of doubt, the 2010.Provided that where the fee is paid through smart card or on board unit (transponder) or any other such device, a receipt shall be issued on demand only.(6)The fee shall be collected in perpetuity by the State Government or the executing authority, as the case may be, and for a specified period in accordance with the terms of the agreement entered into by the concessionaire.(7)In respect of public funded projects the fee levied under these rules shall be collected by the State Government, or the executing authority, as the case may be, through its own officials or through a contractor.
