Section 7 in Rajasthan Road Development Rules, 2002
7. Procedure for collection of fee.
(1)The mode of fee collection shall be decided by the person/entrepreneur with whom Government has entered into an agreement for development of road by his investment and to collect fee at an agreed rate from different categories of mechanical vehicles for an agreed period for the use of facility/road.(2)A display board of fee authorised to be collected on any-road or section of road shall be put by person/entrepreneur at fee collection centre(s) and also at a distance of about 200 meters ahead of fee collection centre(s) on either side of facility as required by the Engineer Incharge, Public Work Department.(3)The person authorised to collect and retain the fee under these rules shall nominate a person, as Incharge of fee collection, who shall be responsible to ensure that fee is collected at the prescribed rates, and fee collection is smooth without causing undue hardship to the road users and other matters connected with State Roads.(4)The names, addresses and telephone numbers, if any, of the incharge(s) of the fee collection centre(s) shall be displayed at suitable and conspicuous locations.(5)It shall be the responsibility of the person/entrepreneur referred in sub rule (a) of this rule, to strictly ensure that the prescribed fee is fully collected and proper receipt slips are issued.(6)The State Government shall have the right to cheek and verify the fee collection at any or all times through their designated officers.(7)The person as referred in sub-rule (1) of this rule shall have power to regulate and control the traffic, on such roads or section of the roads relating to which he is authorised to collect fee under these rules, in accordance with the provisions contained in the Rajasthan Road Development Ordinance, 2002 for proper management thereof.
