Section 6 in Karnataka Project Bellary to Moka (AP Boarder) on Kampli-Kurugodu State Highway-132 for a length 25.27 2 Collection of Road Toll or User Fee (Determination of Rates and Collection) Rules, 2018 for State Highways, Standalone Structures
6. Collection of Fee.
- 6.1 Fee levied under these rules shall be collected by State Government or the Executing Authority or the concessionaire, as the case may be at the toll plaza.6.2Every driver, owner or person-in-charge of a mechanical vehicle shall for the use of the section of State Highway, Standalone Structures before crossing the toll plaza, pay the fee specified under these rules.6.3The fee collected under these rules shall be paid either in cash or through smart card or on board unit (transponder) or any other like device:Provided that no additional charges shall be realised for making the payment of fee by use of a smart card or on board unit (transponder) or any other such device.6.4Any driver, owner or person-in-charge of a mechanical vehicle who opts for the installation of on board unit (transponder) or any other such device for payment of fee, shall deposit a refundable security equivalent to the cost of the equipment with the State Government, the Executing Authority or the concessionaire, as the case may be, for such installation and no interest shall accrue on such security deposit.6.5The person receiving such fee under sub-rule 6.2, shall issue to the driver, owner or person-in-charge of mechanical vehicle a receipt, specifying therein the date and time of such receipt of fee, total amount received, and the class of vehicle for which the fee has been received:Provided that where the fee is paid through smart card or on board unit (transponder) or any other such device, a receipt shall be issued on demand only.6.6The fee shall be collected in perpetuity by the State Government or the Executing Authority, as the case may be, and for a specified period in accordance with the terms of the agreement entered into by the concessionaire.6.7The fee as notified as per the 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 State Government or Executing Authority at a reduced rate of the fee on the date of transfer of such section of State Highways/Major District Roads, standalone bridge, bypass or tunnel as the case may be, to be revised annually in accordance with these rules.6.8In respect of public funded projects the fee levied under these rules shall be collected by the State Government or the Executing Authority, as the case may be, through its own officials or through a contractor on its behalf.
