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Union of India - Section

Section 9 in The National Highways fee (Determination of Rates and Collection) Rules, 2008

9. Discounts.

(1)The executing authority or the concessionaire, as the case may be, shall upon request provide a pass for multiple journeys to cross a [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] within the specified period at the rates specified in sub-rule (2) of rule 9.
(2)A driver, owner or person in charge of a mechanical vehicle who makes use of the section of national highway, permanent bridge, by-pass or tunnel, may opt for such pass and he or she shall have to a pay the fee in accordance with the following rates, namely:--
Amount payable Maximum number of one way journeys allowed Period of validity
One and half times of the fee for one way journey Two Twenty-four hour from the time of payment
Two-third of amount o the fee payable for fifty single journeys Fifty One month from date of Payment
(3)A person who owns a mechanical vehicle registered for non-commercial purposes and uses it as such for commuting on a section of national highway, permanent bridge, by-pass or tunnel, may obtain a pass, on payment of fee at the base rate for the year 2007-2008 of Rupees One hundred and fifty per calendar month and revised annually in accordance with rule 5, authorising it to cross the [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] specified in such pass:Provided that such pass shall be issued only if such driver, owner or person in charge of such mechanical vehicle resides within a distance of twenty kilometers from the [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] specified by such person and the use of such section of national highway, permanent bridge, by-pass or tunnel, as the case may be, does not extend beyond the [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] next to the specified [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).]:Provided further that no such pass shall be issued if a service road or alternative road is available for use by such driver, owner or person in charge of a mechanical vehicle.
(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.]
(4)No pass shall be issued or fee collected from a driver, owner or person in charge of a mechanical vehicle that uses part of the section of a national highway and does not cross a [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).].