Section 4(1) in Rajasthan Road Development Act, 2002
(1)The State Government may, by notification in the Official Gazette, levy fees, at such rates as may be prescribed, for services or benefits rendered in relation to the use of roads or any section thereof developed after the commencement of this Act:Provided that if the State Government is of the opinion that it is expedient in the public interest so to do, it may, by like notification, specify any road or section thereof in relation to the use of which fees shall not be leviable under this sub- section.
