Section 15 in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012
15. Tenure of fee collection.
(1)The fee shall be collected in perpetuity by the Hyderabad Growth Corridor Limited.(2)The executing Agency or the user fee collecting agency shall collect the fee to the tenure/period specified in the agreement or up to the restricted period or extended period due to Termination or Capacity augmentation of the Project as the case may be.(3)Upon closure of the contract period, the collection of fee may be continued by the Hyderabad Growth Corridor Limited or through the new Agency appointed by the Hyderabad Growth Corridor Limited for such purpose.
