Section 15 in The National Highways fee (Determination of Rates and Collection) Rules, 2008
15. Power of Central Government to verify records.
- An officer duly authorised by the Central Government or the executing authority, as the case may be shall have the power to verify the collection of fee, and inspect any document, records, other information, receipts or reports of the executing authority or the concessionaire, as the case may be.
