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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

(3)The formula for determining the applicable rate of fee shall be as follows:-Explanation .-For the purposes of this sub-rule,-
(a)applicable rate of fee shall be the rate payable by the user;
(b)base rate shall be the rate specified in rule 4 read with sub-rule (1) of rule 5;
(c)WPI A means [the wholesale price index for the month of December of the immediately preceding year] [Substituted for the words "the wholesale price index of the week ending on or subsequent to 1st January" by Notification No. G.S.R. 950(E), dated 3.12.2010 (w.e.f. 5.12.2008)] immediately preceding the date of revision under these rules; and
(d)WPI B means the wholesale price index of the week ending on 6th January, 2007 i.e.208.7.
[Illustration:If the revision is to be made for the year 2008-09 by applying the wholesale price index for the month of December, 2007 (i.e. 216.4), then the rate for car, jeep or van will be 0.6794 as computer below:] [Substituted by Notification No. G.S.R. 950(E), dated 3.12.2010 (w.e.f. 5.12.2008)]
Aplicable rate of fee : 0.695+0.695X(216.4-20.7)X0208.7 = 0.679