(1)The executing authority or the concessionaire, as the case may be, shall publish a notice specifying the amount of fee to be charged from different categories of mechanical vehicles, in at least one newspaper each, in English and vernacular language, having a wide circulation in the local area.(2)The executing authority shall prominently display in Hindi and English one thousand meters ahead of the toll plaza and in English and a local language five hundred meters ahead of the toll plaza, -(i)"the amount of fee payable for each class of vehicles and the discounts available under Rule 9;(ii)the categories of vehicles exempted from payment of fee; and(iii)the name, address and telephone or contact number of the executing authority or the concessionaire, as the case may be.(3)The height of the display boards, their quality and size of lettering shall be clearly visible and legible to the users.
