Section 3 in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
3. Rate of fee andits payment
.Thereshall be levied and paid to the executing agency, on behalf of the Governmentof India, fee on mechanical vehicles for the use of National Highway Section orpermanent bridge or both at the rates notified by the Central Government, in Official Gazette in respect of such National Highway Section or permanentbridge or both.
