Section 16 in Karnataka Project Bellary to Moka (AP Boarder) on Kampli-Kurugodu State Highway-132 for a length 25.27 2 Collection of Road Toll or User Fee (Determination of Rates and Collection) Rules, 2018 for State Highways, Standalone Structures
16. Collection of fee in respect of Private Investment Project.
- 16.1 The fee levied under the provisions of sub-rule 3.1 shall be collected by the concessionaire till its agreement is in force.16.2On and from the date of expiry of the agreement specified under sub-rule 3.1, the fee levied shall be collected by the State Government or the Executing Authority, as the case may be through its own officials or through agency/contractor on its behalf.
