Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Fee Rules Notification, 2009

(2)The rate of fee for use of a section of state highway of two or more lanes shall, for the base year 2010-11, be the product of the length of such section multiplied by the following rates, namely:-
Type of Vehicles Base rate of fee per km (in rupees)
Car, Jeep, Van, Light Motor Vehicle or Tractorwith trolley carrying non agricultural produce. 0.80
Light Commercial Vehicle, Light Goods Vehicle orMini Bus 1.20
Bus or truck 2.40
Heavy Construction Machinery (HCM) or EarthMoving equipment (EML) or Multi Axle Vehicle (MAV ) Three to sixaxles 4.00
Oversized Vehicles (seven or more axles) 4.80
Explanation. - For the purposes of this rule. - "ear" or "jeep" or "van" or "light motor vehicle" or "tractor with trolley" means any mechanical vehicle the gross vehicle weight of which does not exceed seven thousand live hundred kilograms or the registered passenger carrying capability as specified in the certificate of registration issued under the Motor Vehicles Act, 1988 does not exceed twelve, excluding the driver;"light commercial vehicle" or "light goods vehicle" or "mini bus" means any mechanical vehicle with a gross vehicle weight exceeding seven thousand five hundred kilograms but less than twelve thousand kilograms or the registered passenger carrying capability as specified in the certificate of registration issued under the Motor Vehicles Act, 1988, exceeds twelve hut does not exceed thirty two, excluding the driver;"truck" or "bus" means any mechanical vehicle with a gross vehicle weight exceeding twelve thousand kilograms but less than twenty thousand kilograms or the registered passenger carrying capability as specified in the certificate of registration issued under the Motor Vehicles Act, 1988, exceeds thirty two, excluding the driver;"heavy construction machinery" or "earth moving equipment" or "multi axle vehicle" means heavy construction machinery or earth moving equipment or mechanical vehicle including a multi axle vehicle with three to six axles or vehicle with a gross vehicle weight exceeding twenty thousand kilograms but less than sixty thousand kilogram; and"oversized vehicle" means any mechanical vehicle having seven or more axles or vehicle with a gross vehicle weight exceeding sixty thousand kilograms.