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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in Rajasthan State Highways Act, 2014

(2)The State Government may, by notification in the Official Gazette, levy fees at such rates as may be laid down by rules made in this behalf for services or benefits rendered in relation to the use of highways or parts thereof, including the use of ferries, permanent bridges, temporary bridges or tunnels.