Section 6(6)(b) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

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Union of India - Subsection

Section 6(6)(b) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

(b)The fee as notified as per Concession Agreement shall be leviable till the end of the concession period and after the Concession Agreement is over, the fee shall be collected by the Central Government executing authority at a reduced rate of 40% of the fee on the date of transfer of such section of National Highways, bridge, tunnel or bypass, as the case may be, to be revised annually in accordance with these rules:

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Union of India - Subsection

Section 6(6)(b) in The National Highways fee (Determination of Rates and Collection) Rules, 2008