Section 10 in Rajasthan Road Development Act, 2002
10. Repeal and Savings.
(1)Rajasthan Road Development Ordinance, 2002 (Ordinance No. 01 of 2002) is hereby repealed.(2)Notwithstanding such repeal, all actions taken or orders made under the said Ordinance shall be deemed to have been taken or made under this Act.NotificationsNotification No. F. 8(50) PW/2001/Part I, dated 20.2.2002 Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 8.3.2002, Page 477(1) as amended by Notification published in Rajasthan Gazette Extraordinary Part-IV(ga) (II) dated 1-1-2003 Page 499]In exercise of the powers conferred by sub-section (1) of Section 4 of the Rajasthan Road Development Ordinance, 2002, the State Government hereby specify, with effect from the date of publication of this Notification in the Rajasthan Gazette, that the fee rates as specified in Schedule given below, shall be levied and chargeable from all persons, incharge of vehicles using all such permanent bridges including their approaches, bye passes, tunnels including their approaches and any section of road which has been developed, constructed, reconstructed, improved or repaired, strengthened, widened, lying on roads under the control and management of the Public Works Department, which have been constructed at the expenses of the State Government or at the expense of any person or body or association of individuals whether incorporated or not, or at the expense of both, that is to say the State Government or any such person or body or association, subject to the following conditions, namely:-
