Section 4(9) in The National Highways fee (Determination of Rates and Collection) Rules, 2008
(9)The rate of fee for a section of a four-lane highway shall on and from the commencement of the work relating to upgradation to six laning, be seventy-five per cent. of the fee applicable on the date of commencement of the National Highways Fee (Determination of Rates and Collection) Amendment Rules, 2013, till the completion of the project without any annual revision:Provided that no user fee shall be levied for the delayed period between the date of completion as per the agreement entered into with the concessionaire and the date of actual completion of the project.Explanation. - For the purposes of this rule, any provisional completion of the project shall not be treated as completion of the project.
