Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1) in Rajasthan State Highways Act, 2014

(1)No vehicle shall enter or use a highway without payment of fee levied under sub-section (2) in the form and manner prescribed by the State Government or in accordance with any exemption thereof, and it shall be the duty of the owner or occupier of a vehicle to tender such fee in the form and manner prescribed by the State Government.