Section 12 in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
12. Submission ofreturns
(1)Theexecuting agency concerned in case of departmental fee collection shall furnishreturns in the first week of July, October, Januaryand April of every year to the Pay and Accounts Officer containing(a)monthwise consolidated statement showing the amount collected and remitted on account offees proceeds in respect of each National Highway Section or permanent bridge alongwith the details of number and date of demand draft bywhich the amount has been remitted, and(b)monthwise break-up of the expenditure incurred on each National Highway Section orpermanent bridge by the executing agency required to be reimbursed on accountof collection of the fees on the basis of actual expenditure incurred.(2)The Executing Agency concerned in case of fee collectionthrough franchisee shall furnish to the Pay and Accounts Officer, National Highways, Government of India, Ministry of Surface Transport, New Delhi or anyother officer so authorised , the details regarding the franchise, the amount and the period for which the franchise has beenawarded, immediately, after the auction for fee collection through suchfranchise.
