Section 2(b) in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
(b)executing agency means,(i)in the case ofthose National Highways administratively placed under the charge of Border Roads Organisation , the Border Roads Development Board (hereinafter referred to as BRDB);(ii)in the case ofthose National Highways or part thereof entrusted to National Highways Authority of India (hereinafter referredto as NHAI), the National Highways Authority of India ;(iii)in other cases the State Government or Union Territory , the administration towhich such functions are delegated under section 5 of the Act;
