Section 3 in The National Highways fee (Determination of Rates and Collection) Rules, 2008
3. Levy of fees.
(1)The Central Government may by notification, levy fee for use of any section of national highway, permanent bridge, by-pass or tunnel forming part of the national highway, as the case may be, in accordance with the provisions of these rules:Provided that the Central Government may, by notification, exempt any section of national highway, permanent bridge, by-pass or tunnel 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.(2)The collection of fee levied under sub-rule (1) of rule 3, shall commence within forty-five days from the date of completion of the section of national highway, permanent bridge, by-pass or tunnel, as the case may be, constructed through a public funded project.(3)[ ***] [Omitted by Notification No. G.S.R. 778(E), dated 16.12.2013 (w.e.f. 5.12.2008).](4)No fee shall be levied for the use of the section of national highway, permanent bridge, by-pass or tunnel, as the case may be, by two wheelers, three wheelers, [tractors, combine harvesters] [Substituted by Notification No. G.S.R. 248(E), dated 14.3.2017 (w.e.f. 5.12.2008).] and animal drawn vehicles:Provided that three wheelers, [tractors, combine harvesters] [Substituted by Notification No. G.S.R. 248(E), dated 14.3.2017 (w.e.f. 5.12.2008).] and animal-drawn vehicles shall not be allowed to the use the section of national highway, permanent bridge, by-pass or tunnel, as the case may be, where a service road or alternative road is available in lieu of the said national highway, permanent bridge, by-pass or tunnel: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 national highway, permanent bridge, by-pass or tunnel, as the case may be, he or she shall be charged fifty per cent of the fee levied on a car.Explanation I .-For the purposes of this rule,--(a)"alternative road" means such other road, the carriageway of which is more than ten meters wide and the length of which does not exceed the corresponding length of such section of national highway by twenty per cent thereof;(b)"service road" means a road running parallel to a section of the national highway which provides access to the land adjoining such section of the national highway.(5)The fee notified by the Central Government under these rules shall be rounded off and levied in multiple of the nearest rupees five.
