Section 7(1) in The National Highways fee (Determination of Rates and Collection) Rules, 2008
(1)In case of public funded projects, the fee collected under the provisions of these rules by every executing authority shall be remitted to the Central Government:Provided that the Central Government may by notification allow any or all executing authorities to appropriate the whole or any part of the fee for such purposes and subject to such conditions as may be specified in the said notification:Provided further that in case of private investment projects, the fee collected under the provisions of these rules shall be appropriated by the concessionaire in accordance with the provisions of and for the performance of its obligations under the agreement entered into by such concessionaire.
