Section 209 in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
209.
In exercise of thepowers conferred by section 9 of the National Highways Act, 1956 (48 of 1956)and in supersession of the National Highways (Feesfor Use of Permanent Bridges) Rules, 1992 except as respects things done oromitted to be done before such supersession , the Central Government hereby makes the following rules to levy the fees for theuse of sections of any National Highway or Bridges or both.
