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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997

(1)Every driver,owner or person in-charge of a mechanical vehicle shall, before crossing the National Highway Section or permanent bridge or having crossed it, stop hisvehicle at the cross bar and pay the fee leviable inrespect of the vehicle at the fee collection booth. The Fee Inspector shall, inreturn, prepare a receipt in duplicate in Form A and hand over one copy of the receipt to the driver or owner or person in-charge of the mechanicalvehicle.