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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

(3)[ and (4) ***] [Omitted by Notification No. G.S.R. 778(E), dated 16.12.2013 (w.e.f. 5.12.2008).]
(3) The rate of fee for use of a section of national highway, having two lanes and on which the average investment for upgradation has exceeded[rupees two and a half crore per kilometer at the 1stApril, 2008 prices] [Substituted for the words "Rupees one crore per kilometer" by Notification No. G.S.R. 950(E), dated 3.12.2010 (w.e.f. 5.12.2008)], shall be sixty per cent of the rate of fee specified under sub-rule (2) of rule 4.(4) The rate of fee for use of permanent bridge or tunnel constructed with the cost exceeding Rupees Ten crore, shall, for the base year 2007-08, be as follows:-{|
“Baserate of fee (Rupees Per vehicle Per trip)
Costof permanent bridge, or tunnel (Rupees in Crore) Car,Jeep, Van or Light Motor Vehicle LightCommercial Vehicle, Light Goods Vehicle or Mini Bus Truckor Bus Three-axlecommercial vehicle HCM,EME or MAV OversizedVehicle
10 to15 5 7.5 15 16.5 22 30
Forevery additional Rupees five crore or part thereof, exceedingRupees fifteen crore and up to Rupees one hundred crore 1 1.5 3 3.3 4.5 6
Forevery additional Rupees five crore or part thereof, exceedingRupees one hundred crore and upto Rupees two hundred crore 0.75 1.15 2.25 2.45 3.4 4.5
Forevery additional Rupees five crore or part thereof, exceedingRupees two hundred crore. 0.5 0.75 1.5 1.65 2.25 3
Provided that while computing fee for the section of national highway on which a permanent bridge or tunnel costing Rupees Fifty crore or more is situated, the length of such permanent bridge or tunnel shall be excluded from the length of such section of national highway and fee shall be levied at the rates specified for such permanent bridge or tunnel:Provided further that where the cost of such permanent bridge or tunnel, as the case may be, is less than Rupees Fifty crore, and the said permanent bridge or tunnel, form part of the section of national highway, then instead of above rate of fee, the rate of fee specified under sub-rule (2) of rule 4 shall be applicable for such permanent bridge or tunnel.Explanation.- For the purpose of this sub-rule,--
(a)the cost for private investment project, shall be the cost as assessed by the executing authority prior to invitation of bids from the concessionaire;
(b)the cost for public funded project shall be the cost as assessed by the executing authority six months prior to completion thereof.
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