Section 12 in The National Highways fee (Determination of Rates and Collection) Rules, 2008
12. Display of information.
(1)The executing authority or the concessionaire, as the case may be, shall publish a notice specifying the amount of fee to be charged from the mechanical vehicle, in at least one Newspaper, each in English and vernacular language, having a wide circulation in such area.(2)The executing authority shall prominently display in Hindi and English one thousand meters ahead of the [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).] and in English and local language five hundred meters ahead of the [fee plaza] [Substituted by Notification No. G.S.R. 585(E), dated 8.6.2016 (w.e.f. 5.12.2008).],--(i)the amount of fee payable for each class of vehicles and the discounts available under rule 9;(ii)the categories of vehicles exempted from payment of fee; and(iii)the name, address and telephone or contact number of the executing authority or the concessionaire, as the case may be.(3)The height of the display boards, their quality and size of lettering shall be clearly visible and legible to the users.
