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State of Karnataka - Section

Section 9 in Karnataka Project Sindhanur to Kushtagi via Tavar ra on Sindhanur-Hemmadaga State Highway-30 for a length - 75.00 km. ollection of Road Toll or User Fee (Determination of Rates and Collection Rules, 2018 for State Highways, Standalone Structures

9. Discounts.

- 9.1 A driver, owner or person-in-charge of a mechanical vehicle who makes use of the section of State Highways, Standalone Structures may opt for such pass and he or she shall have to pay the fee-in accordance with the following rates, namely. -
Amount Payable Maximum number of. one-way journeys allowed Period of Validity
One and half times of the fee for one-wayjourney Two Twenty-four hours from the time of payment
Two-third of amount of the fee payable for fiftysingle journeys Fifty One month from the date of payment
9.2The Executing Authority or the concessionaire, as the case may be, shall upon request provide a pass for multiple journeys to cross a toll plaza within the specified period at the rates as specified in sub-rule 9.1.
9.3A person who owns a mechanical vehicle registered for non-commercial purposes and uses it as such for commuting on a section of State Highways/Major District Roads, standalone structures, or bypass may obtain a pass, on payment of fee at the base rate for the year 2007-08 of Rs. 150/- per calendar month and revised annually in accordance with Rule 5, authorising it to cross the toll plaza specified in such pass:Provided that such pass shall be issued only if such driver, owner or person-in-charge of such mechanical vehicle resides within a distance of twenty kilometers from the toll plaza specified by such person and the use of such section of State Highways, Standalone Structures as the case may be, does not extend beyond the toll plaza next to the specified toll plaza:Provided further that no such pass shall be issued if a service road or alternative road is available for use by such driver, owner or person-in-charge of a mechanical vehicle.
9.4A person who owns a commercial (excluding vehicle plying under National Permit), registered with address on the registration certificate of a particular district and uses such vehicle for commuting on a section of the State Highways, Standalone Structures as the case may be, which is located within that district, shall be levied users fee on all toll plazas which are located within that district, at a rate of fifty per cent of the prescribed rate of fee:Provided that no such concession shall be provided, if a service road or alternative road is available for use by such commercial vehicles.
9.5No pass shall be issued or fee collected from a driver, owner or person-in-charge of a mechanical vehicle that uses part of the section of a State Highways/Major District Roads and does not cross a toll plaza.