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Union of India - Section

Section 8 in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997

8. Remittance of fee collection in case of departmental fee collection

(1)The Fee Inspectoron duty shall be responsible for the collection and safe custody of the amountscollected during his duty period. The Fee Inspector shall not leave thecollection booth till his reliever takes over from him.
(2)The Fee Inspector shall maintain a cash register as prescribed in Form B and keep it posted up to date.
(3)The Fee Inspector shall at the end of the period of his duty, hand over the amount collected by him to his reliever after obtaining thesignature of the latter in the relevant column of the cash register.
(4)Every day between 16.00 hours and 17.00 hours the Fee Inspector on duty shall hand over the entire amount of the fee collected during the preceding 24 hours to the Sectional Officer/Junior Engineer-in-charge of National Highway Section or permanent bridge after obtaining his signature in the relevant column of the cash register.
(5)The Sectional Officer/Junior Engineer-in-charge shallkeep the amounts of collection received from the Fee Inspector in the chestprovided for the purpose at his office.
(6)The Sectional Officer/Junior Engineer-in-charge shall,on every Saturday or if it happens to be a holiday, on the next working day,remit the amount received by him in respect of the week preceding the Saturdayby a demand draft to the Pay and Accounts Officer. The Pay and Accounts Officershall account the amount so received in the relevant receipt head in his books.
(7)The Sectional Officer/Junior Engineer-in-charge shallmaintain a register as prescribed in Form C showing the remittance made to the Pay and Accounts Officer and shall keep the register posted up to date.
(8)The Sectional Officer/Junior Engineer-in-charge shallexercise supervision and control over the staff posted at the National Highway Section or permanent bridge in connection with the collection of the fees andmaintain the proper accounts and records.
(9)The Sub-Divisional Officer, in-charge of the National Highway Section or the permanent bridge, shall pay surprise visit, at leasttwice a month at the offices of the Fee Inspector or the Sectional Officer/Junior Engineer-in-charge to check that the collection and remittanceof fees by the staff is being done in accordance with the provisions of these rules. He shall countersign the cash register and the other record maintainedby the staff in token of such visit. Such visit, at least once in three months,shall also be made by the Executive Engineer of the State Public Works Department (Roads and Building) or by the officer of equivalent rank in any other department.