(1)The State Government may by notification, levy fee for use of any section of state highway, permanent bridge, bypass or tunnel forming part of the state highway, as the case may be, in accordance with the provisions of these rules:Provided that the State Government may, by notification, exempt any section of state highway, permanent bridge, bypass or tunnel constructed through a public funded project from levy of such fee or part thereof and subject to such conditions as may be specified in that notification.
