Section 7(2) in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
(2)Toll collection shall be done only at one place within adistance of 80 Kms . from a point at the beginning offirst National Highway Section or approach of entry of the first permanentbridge to be crossed under the jurisdiction of the same executing agency,regardless of number of projects falling within the length in order to facilitatefree and unhindered movement of traffic. Where it is not feasible to do so, thenumber of collection point shall be kept minimum andshall be decided with the approval of Central Government. The fee may becollected from the driver, owner or person in-charge of a vehicle on the first National Highway Section or permanent bridge which is intended to be crossed bysuch vehicle. The driver, owner or person in-charge of the vehicle holding thereceipt of such payment shall be allowed to pass through other sections andbridges of such highway unhindered after showing the receipt to the Fee Inspector posted on other sections or bridges. Details of such sections andbridges shall be displayed at a conspicuous place near the fee collectionbooths of the sections or bridges covered under this sub-rule, legibly writtenor printed in English, Hindi and the regional language of the area in which such sections or bridges are situated.
