Section 9(4) in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
(4)The franchisee authorised tocollect and retain the fee under these rules shall nominate an official as in charge of fee collection who shall be responsible to ensure that fees arecollected at not more than the notified rates and the fee collection is smooth without causing hardship to the road users and for all other matters connectedwith the fee collection on National Highway Section or permanent bridge.
