Section 4(6) in Rajasthan Highway Fee (Determination of Rates and Collection) Rules, 2015
(6)The Government may by notification declare any section of a state highway as a commercial section and specify that the rate of fee for use of such section by goods carrying commercial vehicles shall be twice the rate specified in sub-rule (2) or such higher rate not exceeding three times the rate specified in the sub-rule (2), as the Government may specify.
