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State of Rajasthan - Section

Section 4 in Rajasthan Highway Fee (Determination of Rates and Collection) Rules, 2015

4. Base rate of fee.

(1)The rate of fee for use of the section of state highway, permanent bridge, bypass or tunnel constructed through public funded project or PPP project shall be identical.
(2)The rate of fee for use of a section of state highway of two or more lanes shall, for the base year 2015-16, be the product of the length of such section multiplied by the following rates, namely: -
S. No. Type of Vehicle Base rate of fee per km (in rupees)
1 2 3
1 Car, Jeep, Van or Light Motor Vehicle or Tractorwith trolley carrying Non-Agricultural Produce 1.05
2 Light Commercial Vehicle, Light Goods Vehicle orMini Bus 1.60
3 Bus or Truck 3.15
4 Heavy Construction Machinery(HCM) or EarthMoving Equipment(EME) or Multi Axle Vehicle (MAV)(three to sixaxles) 5.25
5 Oversized Vehicles (seven or more axles) 6.30
Explanation. - For the purpose of this rule, -
(a)"car" or "jeep" or "Van or "light motor vehicle" or "tractor with trolley" means any mechanical vehicle the gross vehicle weight of which does not exceed seven thousand five hundred kilograms or the registered passenger carrying capability as specified in the certificate of registration issued under the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988) does not exceed twelve, excluding the driver;
(b)"light commercial vehicle" or "light goods vehicle" or "mini bus" means any mechanical vehicle with a gross vehicle weight exceeding seven thousand five hundred kilograms but less than twelve thousand kilograms or the registered passenger carrying capability as specified in the certificate of registration issued under the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988), exceeds twelve but does not exceed thirty two, excluding the driver;
(c)"truck" or "bus" means any mechanical vehicle with a gross vehicle weight exceeding twelve thousand kilograms but less than twenty thousand kilograms or the registered passenger carrying capability as specified in the certificate of registration issued under the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988), exceeds thirty two, excluding the driver;
(d)"heavy construction machinery" or "earth moving equipment" or "multi axle vehicle" means heavy construction machinery or earth moving equipment or mechanical vehicle including a multi axle vehicle with three to six axles or vehicle with a gross vehicle weight exceeding twenty thousand kilograms but less than sixty-thousand kilogram; and
(e)"oversized vehicle" means any mechanical vehicle having seven or more axles or vehicle with a gross vehicle weight exceeding sixty thousand kilograms.
(3)The rate of fee for use of permanent bridge, bypass or tunnel constructed with the cost exceeding rupees five crore, shall, for the base year 2015-16, be as follows: -
Base rate of fee (rupees per vehicle per trip)
Cost of permanent bridge, bypass or tunnel(rupees in crore) Car, Jeep, Van or Light Motor Vehicle Light Commercial Vehicle, Light Goods Vehicleor Mini Bus Truck or Bus HCM, EME or MAV Oversized Vehicle
5.0 to 7.5 5.0 7.5 15.0 22.0 30.0
For every additional rupees five crore or partthereof, exceeding rupees seven point five crore and up to rupeesone hundred crore. 1.0 1.50 3.0 4.50 6.0
For every additional rupees five crore or partthereof, exceeding rupees one hundred crore. 0.75 1.15 2.25 3.40 4.50
Provided that while computing fee for the section of state highway on which a permanent bridge, bypass or tunnel costing rupees five crore or more is situated, the length of such permanent bridge, bypass or tunnel shall be excluded from the length of such section of state highway and fee shall be levied at the rates specified for such permanent bridge, bypass and tunnel.Provided further that where the cost of such permanent bridge, bypass or tunnel, as the case may be, is less than rupees five crore, and the said permanent bridge, bypass or tunnel, forms part of the section of state highway, then instead of above rate of fee, the rate of fee specified under sub-rule (2) shall be applicable for such permanent bridge, bypass or tunnel.Explanation. - For the purpose of this sub-rule, -
(a)the cost of a PPP project, or any structure thereof, shall be the cost as assessed by the executing authority prior to invitation of bids from the concessionaire; and
(b)the cost for public funded project shall be the cost as assessed by the executing authority three months prior to completion thereof
(4)The rate of fee for use of a section of state highway having a carriageway width of less than seven meters, on which substantial improvement has been made, shall be seventy five per cent of the rate specified in sub-rule (2).
(5)The rate of fee for use of a section of expressway shall be twice the rate specified in sub-rule (2):Provided that the Government may by notification specify a higher rate not exceeding three times the rate, specified in sub-rule (2).
(6)The Government may by notification declare any section of a state highway as a commercial section and specify that the rate of fee for use of such section by goods carrying commercial vehicles shall be twice the rate specified in sub-rule (2) or such higher rate not exceeding three times the rate specified in the sub-rule (2), as the Government may specify.